GULABSHA BHIKHUSHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr. Shalin Mehta assisted by learned advocate Mr. Dipen Desai for the appellant and learned Government Pleader Ms. Manisha L. Shah with learned Assistant Government Pleader Mr. Chintan Dave for the State and its authorties.

(2.) The present Letters Patent Appeal arises out of the order dtd. 6/6/2023 of the learned Single Judge passed in Civil Application (for direction) No. 01 of 2023.

(3.) Having applied pursuant to the Advertisement No.21/2022-23, the appellant had cleared preliminary examination, but was not permitted to appear in the main examination unless No Objection Certificate was produced. The No Objection Certificate was denied to the appellant on the ground that FIR was pending against the appellant.