GITABEN MAHENDRABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in all these group of petitions they are being disposed of by this common order.

(2.) AT the outset it is required to be noted that initially the respective petitioners had prayed for an appropriate writ, order or direction quashing and setting aside the orders dated 18/07/2007 and 19/07/2007 and the Government Resolution dated 01/05/2007 passed by the respondents. However subsequently, all the petitions came to be amended and the respective petitioners have now prayed for an appropriate writ, order or direction directing the respondents to consider the case of the respective petitioners as per the Government Resolution dated 01/05/2007, as according to the respective petitioners, they are fulfilling all the conditions prescribed in the said Government Resolution.

(3.) IN view of the above, without expressing any opinion on merits as to whether the respective petitioners are fulfilling/satisfying all the conditions prescribed in the Government Resolution dated 01/05/2007 or not, the concerned respondents are directed to take appropriate decision in accordance with law on its own merits and in light of the Government Resolution dated 01/05/2007. If it is found that the case of the respective petitioners is covered by the Government Resolution dated 01/05/2007 and the respective petitioners are satisfying all the conditions as provided in the Government Resolution dated 01/05/2007, appropriate decision shall be taken and the same may be communicated to the respective petitioners. The aforesaid exercise to be undertaken within a period of three months from the date of receipt of the present order.