AMINABEN JEEVABHAI COOK MATE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Shivang Shukla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondents.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction quashing and setting aside the impugned orders / decisions rendered by the respondent Nos. 3 and 4 at Annexure-A, B and C to petition.