AKBAR MAJIDBHAI KACHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned advocates appearing for the respective respondents waive service of notice of rule.

(2.) In the present writ petition, the petitioner is seeking a direction on the respondent authorities to recommend his name for the appointment to the post of Motor Vehicle Prosecutor (Class-II).

(3.) The brief facts of the case are as under:-