MANHARSINH BHUPATSINH DEVADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend prayer clause (b) and (c).

(2.) Heard learned advocate Mr. Nikhil Kariel for the petitioners who are the constables competing for the post of Police Sub -Inspector(Unarmed). The principal prayer in this petition is for setting aside the amended advertisement insofar as it fixes the cut -off date as 15.06.2016. It is further prayed as part of main prayer to direct the respondent authorities to fix the cut -off date as 16.07.2016.

(3.) The case and contention of the petitioners regarding the grievance of the cut -off date irrationality in fixing the same is based on previous litigation which resulted into the orders of this Court referred to hereinafter.