PARMAR JIGISHA ANILSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Utkarsh Sharma, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the Rojkam dtd. 19/6/2020 cancelling the selection process for the post of Shikshan Sahayak.

(3.) Facts in brief are as under: