AMARBHADUR RAMNATH YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 227 of the Constitution of India, the applicant has prayed for the following reliefs :

(2.) I take notice of the fact that identically situated persons like the petitioner herein had come before this Court by filing the Special Civil Application No.17025 of 2014 with Special Civil Application No.17142 of 2014 to Special Civil Application No.17143 of 2014. All the petitions came to be rejected by an order dated 2nd December 2014 passed by a learned Single Judge. The order reads thus :

(3.) Being dissatisfied with the order passed by the learned Single Judge, a Letters Patent Appeal No.1401 of 2014 came to be filed before a Division Bench. The Letters Patent Appeal came to be dismissed vide order dated 10th February 2015. The order passed by the Division Bench reads thus :