JAYDEEPSINH VIKRAMSINH VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) The petitioner is essentially challenging the participation of the respondent No.6 in the recruitment process for appointment of Lok Rakshaks and Police Sub Inspectors (Mode 3).

(3.) Learned advocate for the petitioner submits that the petitioner is a public person and, therefore, he is challenging the participation of the respondent in the recruitment process of Lok Rakshaks and Police Sub Inspectors, which is an important post in public life.