RANCHHODBHAI RAMSINGBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, 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 setting aside the certificate dtd. 15/6/2017 based on which the petitioner has been declared as unfit for the post of Lokrakshak on the ground that he is colour-blind.

(3.) Mr. Devendra Pandya, learned advocate appearing for the petitioner when confronted with the issue of delay in approaching this court, has relied on a decision of co-ordinate bench of this court rendered in Special Civil Application No. 3655 of 2021 dtd. 3/12/2021.