SHABINABANU MUKHTARAHMED MANSURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. A.S. Supehia, the learned counsel waives service of notice of rule for and on behalf of the respondent No.2. Mr. Utkarsh Sharma, Mr. K.M. Antani and Ms. Vacha Desai, the learned Assistant Government Pleaders waive service of notice of rule for and on behalf of the Respondent No.1 - State of Gujarat.

(2.) Since the issues raised in all the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(3.) The Special Civil Application No.2072 of 2016 is treated as the lead matter for the sake of convenience.