GAURAVKUMAR VIKRAMBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard Mr. Shalin N. Mehta, Senior Advocate assisted by Mr. Hemang Shah, learned advocate for the petitioner and Mr. Kurven Desai, learned Assistant Government Pleader for the State respondents.

(3.) The petitioner belongs to Rathava community, which is covered under the Scheduled Tribes category. The Gujarat Public Service Commission had issued an advertisement no. 55/2018-19 for filling up vacancies of Deputy Sec. Officer (Sachivalaya); Deputy Sec. Officer (Gujarat public Service Commission); Deputy Sec. Officer (Vidhan Sabha).