SURESH JAYANTIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) When the petition came up for consideration today, learned advocate Mr.K.R. Koshti pressed for interim relief.

(2.) Following main reliefs are prayed for in the petition.

(3.) As could be seen from the prayers, the challenge is directed against order dated 04th June, 2014 passed by respondent No.2 - Gujarat Public Service Commission whereby respondent No.2 decided the criteria of 10% reduction for passing marks. The petitioners have further challenged the list of eligible candidates for appearing in the main written examination as discriminatory.