STATE OF GUJARAT Vs. MER DHIRU TALSIBHAI

JUDGEMENT

(1.) Heard learned Assistant Government Pleader Mr.K.M.Antani for the appellant State and its authorities and learned advocate Mr.K.B.Pujara for the respondent.

(2.) The challenge in this Letters Patent Appeal is directed against judgment and order of learned single Judge dtd. 21/10/2022 thereby Special Civil Application filed by the respondent- petitioner came to be allowed. The communication dtd. 19/3/2021 treating the petitioner to be ineligible for the post of Shikshan Sahayak in the subject of Statistics in the Higher Secondary Schools, was set aside.

(3.) In the writ petition filed by the respondent following were principal prayers were made,