DIPESH THAKOREBHAI CHAUDHARY Vs. DY GENERAL MANAGER

JUDGEMENT

(1.) BY this public interest litigation, the writ -petitioners have prayed for the following reliefs: -

(2.) THE case made out by the petitioners may be summed up thus:

(3.) AFTER hearing Mr. Vijay H. Nangesh, the learned advocate, appearing on behalf of the petitioners and Mr. Parth Bhatt, the learned AGP, appearing on behalf of the State -respondent, we are of the view that in this application, the petitioners are not entitled to get any relief for the reasons stated hereunder.