ANILKUMAR R VADODARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. J. K. Shah, learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents.

(2.) AT the request of learned advocates appearing on behalf of the respective parties, this matter is taken up for final hearing today.

(3.) THE present application has been preferred by the applicant - original petitioner for fixing early date of hearing of main Special Civil Application and also to direct the respondents to consider the petitioner's case considering the Government Notification dated 15th January,2009.