Gujarat High Court
Ashwinsinh Chhatrasinh Solanki vs State Of Gujarat & on 27 May, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
C/SCA/7485/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 7485 of 2014
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ASHWINSINH CHHATRASINH SOLANKI....Petitioner(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR RAJESH M CHAUHAN, ADVOCATE for the Petitioner(s) No. 1
MR VISHAL PATEL, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 27/05/2014
ORAL ORDER
Petitioner claims to have applied for Vidhyasahayak (std. 1 to 5) pursuant to advertisement dated 14.02.2014. It is say of the petitioner that petitioner's online application was not accepted on website. On being inquired, petitioner was informed that on account of overage, his application was not accepted.
In this regard, learned advocate for the petitioner has drawn attention to the order passed by this Court in Letters Patent Appeal No.279 of 2014 in Special Civil Application No.2872 of 2014, wherein on this point, this Court had admitted the Letters Patent Appeal.
In view of above, notice returnable on 10.06.2014. Direct service is permitted.
(R.D.KOTHARI, J.) Amar Page 1 of 1