V. H. LALKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Hemang Shah for the petitioner and learned Assistant Government Pleader Mr.K.M.Antani for respondent No.1-State through video conference.

(2.) By this petition under Article 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are that the petitioner was selected for the post of Lok Rakshak in the competitive examination held by the Gujarat Subordinate Service Selection Board, Gandhinagar. By letter dated 21.08.2006, the petitioner was asked by the Commissioner of Police, Vadodara City to remain present for appointment of Un-armed Lok Rakshak.