MAHENDRABHAI DUNGARSHIBHAI THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Public Interest Litigation, the petitioner has prayed for the following reliefs:

(2.) The case made out by the petitioner may be summed up thus:

(3.) After hearing Mr. Patel, the learned advocate appearing on behalf of the petitioner and after going through the aforesaid averments made in the application, we find that the petitioner is not sure as to the qualification of the Respondent No.5 and his grievance is that the Respondent No.5 should not be appointed as Chief Election Officer of the concerned Bank.