PRAVIN RAJENDRAPRASAD SARASWAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Appeals are admitted.

(2.) Learned advocate Mr. R.C. Jani waives service of notice of Admission on behalf of the Gujarat Public Service Commission, learned advocate Mr. Jit Patel waives service of notice of Admission on behalf of the private respondents and learned AGP waives service of notice of Admission on behalf of the State Authorities.

(3.) RULE. Learned advocate Mr. R.C. Jani waives service of notice of Rule on behalf of the Gujarat Public Service Commission, learned advocate Mr. Jit Patel waives service of notice of Rule on behalf of the private respondents and learned AGP waives service of notice of Rule on behalf of the State Authorities.