CHIRAG KISHORBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is a classic example of the mindset of the Governmental agencies, to engage in vexatious and impracticable litigation demonstrates the gross indifference of the administration towards litigative diligence and this kind of examples are contributing to judicial system getting overburdened.

(2.) Present petition under Article 226 of the Constitution of India is filed for the purpose of seeking following reliefs:

(3.) The case of the petitioner is that the petitioner was born on 2.1.1990 and belongs to Scheduled Tribe community. The petitioner also passed BVSC & AH (Bachelor of Veterinary Science and Animal Husbandry) and was duly registered under the Gujarat Veterinary Council vide GVC Registration No.3891.