CHAVDA HARESHBHAI BHOJABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr. Sharma waives service of notice of rule for and on behalf of the respondent - State.

(2.) Heard Mr.P.S.Datta, learned advocate for the petitioners and Mr.Sharma, learned AGP for the respondent - State.

(3.) The petitioner belongs to the community which are covered under the Scheduled Tribes category. Advertisement from the Lok Rakshak Board was issued for Constable and Jail Constables.