VANRAJ BHAVANJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Gaurav Chudasama for the petitioner and learned AGP Mr. Uttkarsh Sharma for the respondent-State.

(2.) Learned Advocate Mr. Chudasama moves a draft amendment. Draft amended is granted. To be carried out by tomorrow.

(3.) By way of this petition the petitioner inter alia raises a grievance with regard to non-granting of choice for place of appointment to the petitioner to the post of Staff Nurse, Class-III, by the respondent.