DODIA HARESH RAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State, Ms.R.V.Acharya learned advocate waives service of notice of Rule on behalf of the respondent No.2 and Mr.B.H.Kher learned waives service of notice of Rule on behalf of the respondent No.3.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, The petitioner has prayed for a direction that deletion of his name from the final select list of Gram Sevek is illegal.