MER DHIRU TALSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the Respondent State.

(2.) The present petition has been filed by the petitioner praying that the decision dtd. 19/3/2021 be quashed and set aside. The petitioner has further prayed that he be appointed as Shikshan Sahayak / Teacher for the subject of Statistics in higher secondary schools pursuant to the advertisement.

(3.) Facts in brief are as under: