SAVITRIBEN MATHURBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN present petition, the petitioner has made serious grievance about the inaction by the respondent authorities and the decision taken by the competent authority in her case of not considering her request for extending the benefit of 5 additional marks in light of the certificates submitted by her. The petitioner has placed heavy reliance on the order dated 8.2.2006 passed in Special Civil Application No.4188 of 2005.

(2.) MR. Mehta, learned advocate appearing for the petitioner, heavily relied on the certificates produced by the petitioner on record of present petition and on the said order dated 8.2.2006 passed in Special Civil Application No.4188 of 2005.

(3.) IT is necessary to note that the selection process, which is subject matter of present petition, relates to 2004.