LAWS(GJH)-2012-9-165

ANILSINH NATVERSINH PARMAR Vs. STATE OF GUJARAT

Decided On September 26, 2012
Anilsinh Natversinh Parmar Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) WE have heard Mr. Mahesh A. Parekh, learned counsel appearing for the appellant and Mr. Rakesh P Patel, learned . Assistant Government Pleader appearing for the respondent No.1.

(2.) THIS Intra-Court Letters Patent Appeal has been filed challenging the judgment dated 10.9.2012 passed in Special Civil Application No.10838 of 2012 by which the learned Single Judge has dismissed the writ petition.

(3.) LEARNED counsel for the appellant has urged that the respondents were required to correct their mistake and should have declared the result of the appellant as general candidate category so that the appellant would have challenged the said order.