ARJUNBHAI SHANKARBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner, a member of scheduled tribe and resident of Surat, has prayed for the following reliefs: -

(2.) The case of the petitioner in his own words as averred in the petition is as under;

(3.) The order referred to above contains the factual background in which this petition has been filed and therefore I need not reiterate the facts.