NARESH RAVISHANKAR SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following main reliefs:

(2.) Heard Mr. Jayraj Chauhan, learned counsel for the petitioners and Ms.Manisha Luvkumar Shah, learned Government Pleader assisted by Mr.Swapneshwar Goutam, learned Assistant Government Pleader for the respondents.

(3.) At the outset, it was submitted by the parties that in similar set of circumstances, earlier Special Civil Application No.3210/2016 and allied matters were filed and as such were allowed by learned Single Judge of this Court by common judgment dated 19.04.2017. Against which, the respondents authorities preferred Letters Patent Appeal No.765/2017 and allied matters, which came to be allowed by Division Bench of this Court (comprising Hon'ble Mr. Justice M.R.Shah and Hon'ble Mr.Justice Biren Vaishnav) vide order dated 28.12.2017.