MASHARUBHAI LIMBABHAI GAMARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) The matter is taken up for final hearing today.

(3.) The present writ petition has been filed seeking a writ, order or direction under Article 226 of the Constitution of India for quashing and setting aside the Appendix to the notification dtd. 17/11/2018 issued by the Home Department, Gujarat State. In the Appendix, the State Authority has prescribed the syllabus of the departmental examination under Rule 5 of the notification dtd. 17/11/2018, by which the Rules of Promotion of Jailor Group-I, Class-II (Departmental Examination) Rules, 2018 (for short "the Rules") has been framed.