GANESHWARY DUSHYANTKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for the following reliefs:

(2.) The petitioner herein has challenged the adverse remarks in the confidential report of the petitioner for the period from 1/4/2012 to 22/12/2012 communicated to the petitioner vide letter dtd. 17/12/2013. Pending the present petition, by way of amendment, the petitioner has challenged the adverse remarks in the confidential report for the years 2013-14 and 2014-15 communicated to the petitioner on 23/9/2016 and 26/9/2016 respectively from the Joint Director of Technical Education - respondent No.3 herein; confirming the said adverse remarks.

(3.) Heard Mr. Anupam V. Uchat for Dr. Ganeshwary Dushyantkumar Shah, learned party-in-person for the petitioner herein and Ms. Suman Motla, learned AGP appearing for the respondent Nos.1 to 5.