RAJGAUR CHANDRIKABEN BHIKHALAL Vs. ADDITIONAL SECRETARY

JUDGEMENT

(1.) Present petition is filed by the petitioner under Articles 14, 16, 21 and 226 of the Constitution of India for the prayers as prayed for inter alia that appropriate writ, order or direction may be issued to the respondent authorities to select present petitioner to the post of Mukhya Sevika and for stay of the order dated 07.09.2010 on the ground stated in the memo of petition.

(2.) Heard learned advocate, Shri D. P. Joshi for the petitioner, learned advocate, Shri H. S. Munshaw for respondent Nos.4 and 5 and learned AGP, Ms. Asmita Patel for respondent Nos.1 to 3.

(3.) The facts of the case briefly summarized are as follows: