RONAKKUMAR RAJESHKUMAR SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Rahul Sharma for the petitioner and learned Assistant Government Pleader Mr.K.M.Antani for respondent State and its authorities.

(2.) The petitioner who appeared at the competitive examination for the post of Sub-Accountant/ Sub-Auditor conducted by respondent No.2Board, has filed this petition under Article 226 of the Constitution prayed to set aside the entire examination process which was undertaken pursuant to Advertisement No.84 of 2016-17.

(3.) The advertisement was issued on 27.10.2016. The process in its first limb consisted of Part I written examination which was held on 11.06.2017. It is the allegation of the petitioner that during the said Part I written examination, at the center named Vishvakarma Government Engineering College, Chandkheda, Gandhinagar, on 11.06.2017, the question paper which was already answered and marked was found. It was alleged that there was a leakage of the question paper and the same was reported in the daily newspaper "Gujarat Samachar" dated 12.06.2017.