DILIPSINH JASWANTSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The following main prayers are made in this petition:

(2.) The prayers are in direct conflict with the rule; Police Sub Inspector (Unarmed) Class-III Recruitment Rules, 2008, (for short "the said Rules") framed in exercise of powers under section 5(6) of the Bombay Police Act, 1951; rule 2 of the Rules deal with the manner of appointment, the relevant rules read thus:

(3.) This court in Special Civil Application NO. 8808 of 2017 with allied mattes (Gauttambhai Danabhai Parmar - ASI and 13 petitioners v. State of Gujarat and four respondents) initially while admitting the similarly situated petitions permitted, by interim order, the participation of the candidates who fell short of the required experience; but when the said petition came up for final hearing, it was held thus: