DAYABHAI BHAGABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr. Aditya Pathak learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) The prayer in the petition is to issue direction to issue an appointment order to the petitioners for the post of Drivers.