MOUSAMSINGH BHAGWATSING RAO Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Article 226 of the Constitution of India for the following reliefs.

(2.) Facts of the present case, in nutshell, are that the petitioner joined the service of respondent - authority on 1/9/2005 on the post of Taluka Development Officer, Class - II, pursuant to the direct selection process initiated by the GPSC.

(3.) Heard Mr.Vaibhav Vyas, learned counsel appearing for the petitioner and Ms.Nirali Sarda, learned Assistant Government Pleader appearing for the respondent - State of Gujarat.