PATEL DIVYESHBHAI PANKAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of filing this writ application under Article 226 of the Constitution of India, the petitioner - one of the candidates, who succeeded in securing 62.31% marks in the merit of Vidya Sahayaks, had moved this Court inter alia praying for the following reliefs :

(2.) Brief facts giving rise to the present writ application, read thus -

(3.) As a part of the recruitment process, the respondent no. 3 herein published merit/select list of PTC [Science Stream] on 26th March 2010 comprising six vacancies in the category of open merit; 18 backlog vacancies and a wait list in the category of open merit.