SHILPA JAYESH PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is finally heard in view of the order dated 25.10.2019 passed by the coordinate Bench of this Court by which the petition was admitted and fixed for final hearing.

(2.) By way of the present petition under Articles 14, 16, 21, 309 and 226 of the Constitution of India, the petitioner has prayed as under :-

(3.) In response to the notice issued by this Court, the respondent No.3 i.e. Secretary, Gujarat Public Service Commission filed affidavit-in-reply on 27.7.2016 whereas respondent No.1 - State of Gujarat filed affidavit-in-reply on 5.8.2016. Further affidavit on behalf of respondent No.3 came to be filed on 1.7.2019 and additional affidavit on behalf of respondent No.3 came to be filed on 12.7.2019 and the respondents have opposed grant of any reliefs as prayed for.