HEMANTKUMAR BABULAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed for the following reliefs :

(2.) The petitioner stated in para 2 of the petitioner that the petitioner rendered his best services and he was given forty certificates of merit as well as cash prizes which will run in the face of the adverse remarks which was communicated to the petitioner, as mentioned in para 6 of the petition. Said remarks read as under :

(3.) Looking to the facts and circumstances of the case and looking to the averments made in the petition and in view of the fact that there is no counter filed to the petition, the petition is required to be allowed. The petition is allowed with the following directions: