VANRAJ GOBARJI VANJARA Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The petitioner seeks following prayers in prayer clause 9 (B), (C) and (D) and by way of amendment 9(H):

(2.) The background in which the petition has been instituted can thus be stated:

(3.) As is evident from the affidavitin reply filed by GPSC herein, it received the aforesaid proposal and by its communication dated 10/09/2009, Annexure ­RI to the affidavitin reply, raised following issues: