THAKOR MITENDRASINH NARPATSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, seeking following reliefs;

(2.) Heard, learned Advocate, Ms. Prajapati, appearing for the petitioner and learned AGP, Mr. Shah, for the Respondent Nos. 1 and 2. Though served, none appears for Respondent No. 3.

(3.) The brief facts of the case are that the petitioner has obtained the degree of B.Sc., B.Ed. and M.Sc. (Physics).