STUTI MRUGENDRA DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Pranav Dave, learned AGP waives service of rule on behalf of respondent no. 1 and Shri D. G. Shukla, learned advocate waives service of rule on behalf of respondent no. 2-Gujarat Public Service Commission.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Special Civil Application is taken up for final hearing today.

(3.) BY way of this petition under Article 226 of the Constitution of India the petitioner, a practicing lawyer, who applied for the post of Assistant Public Prosecutor (Class II), has prayed for an appropriate writ, order or direction quashing and setting aside the impugned communication/order dated 28/04/2009 (Annexure - A to the petition) by which the candidature of the petitioner for the aforesaid post has been cancelled on the ground that the petitioner has not produced the experience certificate in the prescribed format.