STATE OF GUJARAT Vs. BHAVIK M PATEL

JUDGEMENT

(1.) LEAVE to amend is granted.

(2.) RULE Ms. Anuja Nanavati, learned advocate waives the service of notice of rule on behalf of the respondent No. 1 - original petitioner and Mr. D. G. Shukla, learned advocate waives the service of notice of rule on behalf of the G. P. S. C.

(3.) PRESENT application has been preferred by the applicants - State of Gujarat through Secretary (Personnel), General Administrative Department, Sachivalaya, Gandhinagar and others for extension of time to comply with the order dtd. 30/6/2009 passed by this Court in Special Civil Application No. 5797 of 2009 by which the applicants were directed to fill up the posts of members of G. P. S. C.