SUSHILABEN ISHWARBHAI GAMOTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(2.) Heard learned advocate Ms.Vijyalakshmi for the petitioner, learned advocate Mr.Premal Joshi for GPSC and learned Additional Government Pleader Ms.Foram Trivedi for Respondent Nos.1 - State.

(3.) It is the case of the petitioner that the petitioner is having qualification of M.A. with First Class in the subject of Psychology and she has completed projects on subject of Psychology offered by Higher Education School and in all she is having ten years' experience.