DHARMENDRA MAHIPALSINGH BHATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend the prayer clause is granted. Rule. Learned Assistant Government Pleader Ms.Snusha Joshi waives service of notice of rule for respondents. With the consent of learned advocate for the petitioner and learned Assistant Government Pleader for the respondents and looking to the issue involved in this petition, this petition is taken up final disposal.

(2.) This petition is filed under Articles 226 and 227 of the Constitution of India in which the petitioner has prayed that the order dated 16.4.2015 passed by the respondent no.2 and the order dated 5.7.2018 passed by the respondent no.1 be quashed and set aside.

(3.) Heard learned advocate for the petitioner and learned Assistant Government Pleader Ms.Joshi for the respondents.