DARSHANABEN KANAIYALAL RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the captioned writ petition is taken up for final hearing.

(2.) Issue Rule. Mr. Rohan Shah, learned Assistant Government Pleader waives service of rule on behalf of the respondent no.1 - State and Ms. Roopal Patel, learned advocate waives service of rule on behalf of the respondent no.2 - Gujarat Public Service Commission (hereinafter referred to as "the GPSC").

(3.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioners have prayed for direction to the respondent no.1 to appoint the petitioners on the posts that have fallen vacant in the category of Socially Educationally Backward Class (hereinafter referred to as "the SEBC") as the petitioners are entitled for the same.