GUJARAT PUBLIC SERVICE COMMISSION Vs. NEEL ROHIT SHAH

JUDGEMENT

(1.) This Appeal is filed under Clause 15 of the Letters Patent challenging an order dtd. 20/12/2022 rendered by the learned Single Judge of this Court in Special Civil Application No. 14800 of 2021, whereby, the learned Single Judge has allowed the petition filed by the original petitioner.

(2.) The brief facts leading to filing of the present Appeal are as under:

(3.) Heard Mr. R.C. Jani, learned advocate for the appellant-original respondents, Mr. K.B. Pujara, learned advocate for respondent No.1-original petitioner and Mr. Ronak Raval, AGP for the respondent-State.