HIREN GOVINDBHAI NANDANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocates appearing for the respective respondents waives service of notice of rule on behalf of the respective respondents.

(2.) Heard Mr.Gautam Joshi, learned Senior Counsel with Mr.Dipesh Soni, learned advocate for the petitioner, Mr.Soaham Joshi, learned Assistant Government Pleader for the State - respondent No.1 and Mr.B.H.Kher, learned advocate for respondent No.3. Though served, nobody appears for respondent No.2.

(3.) The prayer of the petitioner is to quash and set aside the action of the respondent in denying appointment to the petitioner on the post of Gram Sevak by holding that the deletion of his name from the Select List is illegal.