HITESHKUMAR PRABHUDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Anand L. Sharma, learned Assistant Government Pleader waives service of notice of RULE for the respondents. On the facts, and in the circumstances of the case, and with the consent of the learned counsel for the petitioner, the matter is being heard, and finally decided,today.

(2.) THIS petition, has been preferred under Articles 226 and 227 of the Constitution of India, inter alia, with a prayer to quash and set aside the impugned communication dated 24-9-2010 issued by respondent No.2 whereby the appointment of the petitioner to the post of Lok Rakshak ("Un-Armed Police Constable") in the State Reserve Police ("SRP" for short), has been refused.

(3.) IT is, therefore, prayed by the learned counsel for the petitioner that suitable directions be issued to the respondent-authority to appoint the petitioner, subject to the outcome of criminal case that is pending against him.