ASHISHKUMAR ASHWINKUMAR DARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Shalin Mehta with learned advocate Mr.Hemang Shah For the Petitioner, learned Assistant Government Pleader Mr.Utkarsh Sharma for respondent No.1-State and learned advocate Mr.Premal Joshi for respondent No.2 Gujarat Public Service Commission.

(2.) The petitioner who possessed graduation applie d for the post of Gujarat Administrative Services Class I and Gujarat Civil Services Class-I and Class-I I pursuant to advertisement dated 10.06.2014 issued b y respondent No.2 - Gujarat Public Service Commissio n (GPSC) wherein 351 vacancies were proposed to be fille d in for Class-I and 292 vacancies for Class-II posts.

(3.) What was sought to be challenged in the present petition filed under Article 226 of the Constitution, was the action on the part of respondent No.2-GPSC in incorporating wrong answers to 39 questions in two question papers.