PARMAR PRAVINKUMAR LAXMANBHAI 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.

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

(3.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to set aside the order dtd. 9/11/2020, by which, the petitioner's services were terminated on account of his not passing the CCC examination within the time frame so stipulated.