ROSHNI PURSHOTTAMBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Devnani, learned Assistant Government Pleader for respondent No.1-State, and Mr.Shivang J. Shukla, learned advocate for respondent No.2- Gujarat Public Service Commission appear and waive service of notice of rule for the respective respondents. Though notice was served, none appears on behalf of respondent No.3.

(2.) The present petition has been filed by the petitioner, inter alia, for the following prayers:

(3.) The brief facts of the case as are enumerated from the writ petition are that the petitioner belongs to Scheduled Caste category having educational qualification of B.Pharm, M.Pharm, Ph.D. and LL.B. and at the time of filing the present petition, the petitioner was 33 years old.