LAWS(GJH)-2017-3-510

TADIYAL JAGDISHSINGH RAMESHWARSINGH Vs. STATE OF GUJARAT

Decided On March 16, 2017
Tadiyal Jagdishsingh Rameshwarsingh Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) This Court had, on 08.02.2017, passed the following order:-

(2.) In continuation of the above order, on 06.03.2017, the following order was passed.

(3.) During the course of hearing, this Court had requested Mr. Prakash Jani, learned Additional Advocate General and Mrs. Manisha Shah, learned Government Pleader to look at the issue from a wider perspective, when the question is payment from the Government Exchequer. Both the learned law officers have reported to the Court that, the issue is being looked into by them and by the senior officers of the State. It is further stated by them that the problems/loopholes are identified, shortlisted and corrective measures are being taken.