SUMRA MOHMAD SAFI MOHMAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Shri Mengdey waive service of rule on behalf of the respondents.

(2.) Short question that calls for consideration in this petition is whether the petitioner is covered by the provisions of notification dated 27.8.2007 issued by the State Government.

(3.) Since this notification was not available on record, learned AGP Shri Mengdey made available a copy of the notification dated 27.8.2007 issued by the State Government, which is taken on record.