HASMUKHBHAI KALIDAS VALERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Surbhi Bhati learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a writ of mandamus or any other appropriate writ, order or direction in the nature of writ of mandamus for directing the respondent no.2 to consider the date of birth of the petitioner as 1/6/1962 and extend his one year of service in the interest of justice.