GAURANG DINESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Subramaniam Iyer, learned counsel for the petitioners and Ms. Nidhi Vyas, learned Assistant Government Pleader for the respondent - State.

(2.) Mr. Iyer, learned counsel for the petitioners draws the attention of the Court to the prayer made in this petition. The prayer is that the respondent - Gujarat Subordinate Service Selection Board has notified 2824 vacancies for appointment in the advertisement No.150 of 2018-19 for several posts, which has subsequently been amended on 1/6/2018.

(3.) Mr. Iyer would submit that the requisite reservation has not been made for blind in the post advertise. Reliance is placed on a Government Resolution dtd. 17/9/2021, a decision dtd. 7/10/2021 passed in Writ Petition (PIL) No.105 of 2021 of the Division Bench as well as order dtd. 22/11/2021 passed in Special Civil Application No.23072 of 2019 of this Court.