PATEL HETALKUMAR DAHYABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS application is at the instance of the original petitioners of Special Civil Application No. 16647/2005 for review of our order dated 3/7/2013, by which we rejected the Special Civil Application no. 16647/2005 and other allied writ -petitions.

(2.) CONTROVERSY in the main writ -petition:

(3.) THE stance of the State Government before us was that there was no deviation from the reservation policy and the guidelines laid down by the Supreme Court with respect to the reservation had been strictly followed. It was submitted before us that in what manner reservation should be provided was a matter of policy and ordinarily the same was not open to challenge.