HIMANSHU RASHMIKANT JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioner before this Court seeks following reliefs:

(2.) Brief facts leading to the present petition are as follows:

(3.) Learned advocate appearing for the petitioner has sought to rely upon the notification dated 27.08.2008, which provides for the Police Sub-Inspector (Unarmed Class-III) Recruitment Rules, 2008. He has urged that it does not specifically bar those persons whose appeal is pending challenging the departmental proceedings. He also has urged that a recruitment for the post of Police Sub-Inspector (Unarmed Class-III) has been advertised after a long delay and therefore, unless allowed, he is going to miss out a chance which will cause a major loss to him.