VIKRANT SURESHBHAI PATANWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Joshi, learned advocate for the petitioner.

(2.) THE petitioner has taken out present petition seeking below mentioned relief:- "6(a) Issue a writ of mandamus or a writ in the nature of the mandamus or any other appropriate writ, order or direction quashing and setting aside the impugned advertisement dated 24.01.2012 issued by the Respondent No.2 to the extent that it has enhanced the requisite qualification of candidates applying for the post of Sanitary Sub-Inspector from HSC to Graduate; (b) Issue a writ of mandamus or a writ in the nature of the mandamus or any other appropriate writ, order or direction directing the Respondent No.2 Corporation to accept the application of the Petitioner for the post of Sanitary Sub-Inspector and thereby permit the Petitioner to participate in the recruitment process."

(3.) THE petitioner is aggrieved by the qualification criterion prescribed by the respondent corporation in respect of the post of Sanitary Sub-Inspector.