RAHULKUMAR RAMESHBHAI RATHVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of Constitution of India is filed with a prayer to re-notify the date of second and last walking test scheduled to be held by the office of respondent no.2, on 17/9/2022.

(2.) Considering the issue involved and with the consent of the learned Advocates for the respective parties, this petition is taken up for final hearing.

(3.) The facts in brief are as under: