MALI PARESHKUMAR DANAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Dipen Chaudhari for the petitioner, learned Assistant Government Pleader Mr.K.M. Antani for the respondent - State and learned senior advocate Mr.Shalin Mehta with learned advocate Mr.Hemang Shah for respondent No.2.

(2.) It is with the following prayers that the present petition under Article 226 of the Constitution is filed.

(3.) The facts are that respondent No.2 - Gujarat State Road Transport Corporation published advertisement inviting applications for the post of Conductor between 01st March, 2018 and 31st March, 2018. The petitioner submitted his application. It is the case of the petitioner that having successfully submitted the application in Socially and Educationally Backward Class category for the post of Conductor, he was required to appear in the OMR written examination on 10th June, 2017. The petitioner cleared the said examination successfully. The petitioner was thereafter called for document verification.