TUSHARKUMAR KARSANBHAI VINZUDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In both these petitions under Article 226 of the Constitution of India, the petitioners have challenged the action of the respondent, Gujarat Electricity Company of disqualifying them for the purposes of appointment to the post of Electrical Assistant on the basis that the petitioners are handicapped and colour blind.

(2.) Heard Mr. K.B.Pujara learned advocate appearing with Mr.Vicky Mehta, learned advocate for the petitioners and Mr.Dipak Dave for the Board and Mr. Meet Thakkar, learned Assistant Government Pleader for the State.

(3.) For the purposes of the adjudication of these petitions, facts of Special Civil Application No. 8611 of 2020 are considered.