VIJAYSINH ADESINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P. P. Majmudar, learned advocate appearing with Mr. Vipul B. Sundesha, learned advocate for the petitioner and Mr. K.M. Antani, learned AGP for the respondent No.1.

(2.) The petitioners are relying on the order dated 24.7.2020 passed in Special Civil Application No.8510 of 2020 alongwith other matters and order dated 18.12.2020 passed in Special Civil Application No.8098 of 2020 alongwith other matters. According to the petitioners they are identically situated and they may be permitted to appear in the examination starting from 4.1.2021.

(3.) Mr. K.M. Antani, learned AGP for the respondent No.1 has vehemently objected and he has submitted that advertisement dated 26.6.2020 does not make the petitioner eligible for appearing in the examination. Further it is submitted by Mr. Antani that the advertisement dated 26.6.2020 is for undertaking examination which have been notified under Notification dated 27.1.2020 which does not allow participation of Constable and Head Constable.