JITENDRASINH PARABATSINH RANA Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) RULE. Shri D. G. Shukla, learned advocate waives service of rule on behalf of the respondent.

(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 has prayed for an appropriate writ, order or direction quashing and setting aside the impugned order dated 08/04/2009 passed by the respondent-Gujarat Public Service Commission whereby the petitioner is debarred from appearing in the competitive examination to be conducted by the respondent-Gujarat Public Service Commission for the post of Gujarat Civil Services, Class I and II (Advertisement No. 87/06-07 ).