AJAYKUMAR JETHABHAI SHAMLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State.

(2.) Heard Mr. Shalin Mehta, learned Senior Advocate with Mr. Hemang Shah, learned advocate for the petitioner and Mr. Utkarsh Sharma, learned Assistant Government Pleader for the State respondents.

(3.) The petitioner belongs to the Rabari community, which is covered under the Scheduled Tribes category. The Gujarat Public Service Commission, issued an advertisement No.26/2020-21 for filling up vacancies of Gujarat Administrative Service, Class-I, Gujarat Civil Service, Class-I and II and Gujarat State Municipal Chief Officers Service, Class-II. There were 15 vacant posts of Gujarat Administrative Service, Class-I (Junior Scale)