BHAVSAR DHRUV DINESHCHANDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The petitioners, aspirants, to secure employment as Junior Town Planner, Class-II with the Respondent have taken out this petition under Article 226 of the Constitution of India with following prayers:

(3.) Facts in brief leading to filing of this petition, deserves to be set out as under: