DHARAMKUMAR HIRABHAI KODIYATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Returnable Forthwith. Ms. Nirali Sarda, 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 Ms. Nirali Sarda, learned Assistant Government Pleader for the State respondents.

(3.) The petitioner belongs to Rabari community, which is covered under the Scheduled Tribes category. On 7/3/2019, Gujarat Secondary Service Selection Board had issued Advertisement no. 167/201819 to 180/201819 for filling up vacancies of Supervisor Instructors, Class-III in various groups.