DIPAKBHAIK MALANI Vs. STATEOF GUJARAT

JUDGEMENT

(1.) We have heard Shri Bhaumik Dholariya, learned counsel for the petitioner in Writ Petition (PIL) No.63 of 2020, Shri Vishal J. Dave, learned counsel for the petitioner in Writ Petition (PIL) No.64 of 2020, Shri Suraj A. Shukla, learned counsel for the petitioner in Writ Petition (PIL) No.65 of 2020, Shri Kamal Trivedi, learned Advocate General, Ms.Manisha Lavkumar Shah, learned Government Pleader and Shri Mitesh Amin, learned Government Pleader for the respondent State authorities.

(2.) These are three new petitions with the following prayers : Prayers in Writ Petition (PIL) No.63 of 2020 :

(3.) Shri Kamal Trivedi, learned Advocate General and Ms.Manisha Lavkumar Shah, learned Government Pleader to take instructions in these matters and also apprise the Head of Department of the concerned department to examine the grievance raised and if any steps are required to be taken to sort out the issue raised, the same may be taken as may be required under law. If the issues have already been resolved, no further steps need to be taken. Let an appropriate report be filed in these three matters on the next date.