ISMAILKHAN IBRAHIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present petition, the petitioner has challenged offer letter dated 7.9.2018 issued by the General Manager (A&F), Sabarmati Riverfront Development Corporation Limited, i.e. respondent No.3 (hereinafter referred to as 'respondent No.3) on the ground that the said action of issuance of offer letter dated 7.9.2018 by respondent No.3 is arbitrary, illegal and violative of Article 14 of the Constitution of India.

(2.) Tersely stated are the facts:

(3.) Heard Mr.J.H. Sindhi, learned advocate for the petitioner.