LAWS(GJH)-2024-8-107

PARIMAL MANUBHAI PATEL Vs. STATE OF GUJARAT

Decided On August 29, 2024
Parimal Manubhai Patel Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr. Nilesh I. Jani, learned advocate appearing for the petitioner, Mr. Chaitanya S. Joshi, learned advocate appearing for the respondent no.2 and Ms. Pooja Ashar, learned Assistant Government Pleader appearing for the respondent No.1- State.

(2.) By way of the present Petition, petitioner herein has challenged the action of the respondent no.2, whereby, the petitioner's right to appear before the Interview Committee, though having secured requisite marks in written examination, has been deprived. The print-out of the said result taken from the website of the respondent no.2 is duly produced at Annexure- A and the petitioner herein has prayed for the following reliefs:

(3.) Brief facts leading to the filing of the present petition reads thus: