ISHWARBHAI AMTHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is one of the grossest cases of lethargy on the part of the State Government, I have come across in the present sitting.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicant, a retired primary teacher, has prayed for the following reliefs;

(3.) This writ application is of the year 2002. It has been notified for 68 times. There is no affidavit -in -reply at the end of any of the respondents.