BHALIYA RAMILABEN RAMESHBHAI Vs. COLLECTOR, GIR SOMNATH

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India the petitioner herein has prayed for the following reliefs :-

(2.) Heard Mr. Chintan S. Popat, the learned advocate appearing for the petitioner, Ms. Pooja Ashar, the learned AGP for the respondent No.1 - State, Ms. Khyati Hathi, the learned advocate appearing for the respondents No.2 and 3 and Ms. Dharti P. Ratani, the learned advocate appearing for the respondent No.4.

(3.) By way of present petition the petitioner herein is aggrieved by the unreasonable action on the part of the respondent No.3 in appointing the respondent No.4 for the post of Anganwadi Worker in Village : Mota Desar Anganwadi- 1 for the proposed vacancy of one post in the advertisement.