NIKHILKUMAR JENTILAL NIMBARK 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, Mr. Harsheel D. Shukla, learned advocate waives service of notice of Rule for the respondent No.2 as well as Mr. Punam Gadhvi, learned advocate waives service of notice of Rule for the concerned respondents.

(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 petitioners have challenged the Corrigendum dtd. 10/1/2020 issued by the respondent No.2 - Gujarat Public Service Commission (for short, hereinafter referred to as 'the GPSC') declaring revised final results in respect of combined competitive examinations (Main) for Recruitment to the posts of Deputy Sec. Officer (State Secretariat), Deputy Sec. Officer (GPSC), Deputy Sec. Officer (Vidhansabha) and Deputy Sec. (Mamlatdar) (Revenue Department) Class-III.