KIRANKUMAR BABUBHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner has prayed to issue appropriate direction to decide the representation made by Applicant dtd. 29/9/2021, produced at Annexure- B, email dtd. 27/1/2022 produced at Annexure-A,, letter dtd. 3/1/2022 produced at Annexure-C and other representations produced at Annexure-J (Colly), and direct the respondent authorities to take action against Bhavesh Kumar Bhikhabhai Nayak and Hemant Kumar Bhikhabhai Nayak on the ground that private respondent herein i.e. respondent Nos. 5 and 6 have, by mis-representation, benefited themselves in service in Gujarat Police Lok- Rakshak Division, on receipt of Certificate as a person from Scheduled Tribe.

(2.) Heard Mr. Aaditya Bhatt, learned advocate appearing for the petitioner and Mr. Trupesh Kathiriya, learned AGP for the respondent State. The respondent No.5 and 6, though served, have not appeared.

(3.) Mr. Aaditya Bhatt, learned advocate appearing for the petitioner submitted that the Certificate, which is procured by the private respondent Nos. 5 and 6, is contrary to pedigree. Mr Aaditya Bhatt has placed pedigree of the respondent Nos. 5 and 6 on record and placed reliance on clause-2.4 of the petition. Mr. Bhatt has also placed reliance on the representation made by Applicant dtd. 29/9/2021, produced at Annexure-B, email dtd. 27/1/2022 produced at Annexure-A, letter dtd. 3/1/2022 produced at Annexure- C and other representations produced at Annexure-J (Colly) preferred before the respondent authorities.