PARTH MANISHKUMAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with the following prayers: -

(2.) The case of the petitioners in brief is as follows:

(3.) This Court under order dtd. 29/4/2023, had issued Notice. Since, the candidates who have cleared the preliminary examination are only permitted to appear in the main examination scheduled on 19/6/2023, the matter upon mentioning was taken up for hearing on 16/6/2023.