LAWS(GJH)-2023-8-375

KAILASHBEN Vs. DISTRICT ASSISTANT EXAMINER

Decided On August 11, 2023
Kailashben Appellant
V/S
District Assistant Examiner Respondents

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main relief :

(2.) FACTS :

(3.) Submissions of the petitioner.