SHAMBHUBHAI VITTALBHAI PARMAR Vs. VADODARA MAHANAGAR SEVA SADAN

JUDGEMENT

(1.) Rule. Mr. Maulik Nanavati, learned advocate wavies service of notice of Rule for and on behalf of respondent No. 1-Vadodara Mahanagar Seva Sadan.

(2.) At the outset learned advocate Mr. Maulik Nanavati appearing for the respondent No. 1 has submitted that the issue raised in the present petition is squarely covered by the judgment dated 28.08.2014 passed in Special Civil Application No. 10008 of 2013 and allied matters.

(3.) In the present petition, the petitioners have prayed the following reliefs;-