PRITESHKUMAR BIPINBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for the respondent - State as well as Ms. Trusha Patel, learned advocate waives service of notice of Rule for the respondent No.2.

(2.) With the consent of the learned advocates appearing for the respective parties, the petition was taken up for its final disposal.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed that the respondent authorities be directed to revise the posting order dtd. 10/9/2020 by including the name of the petitioner therein and direct the respondents to appoint the petitioner to the post of Peon (Class, IV) reserved for Physically Handicapped Category.