Jayeshkumar Bhanjibhai Parmar vs State Of Gujarat
2022 Latest Caselaw 774 Guj

     C/SCA/547/2022                               JUDGMENT DATED: 24/01/2022




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

               R/SPECIAL CIVIL APPLICATION NO. 547 of 2022


FOR APPROVAL AND SIGNATURE:


HONOURABLE MR. JUSTICE BIREN VAISHNAV

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1    Whether Reporters of Local Papers may be allowed
     to see the judgment ?

2    To be referred to the Reporter or not ?

3    Whether their Lordships wish to see the fair copy
     of the judgment ?

4    Whether this case involves a substantial question
     of law as to the interpretation of the Constitution
     of India or any order made thereunder ?

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                      JAYESHKUMAR BHANJIBHAI PARMAR
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR RUTVIJ S OZA(5594) for the Petitioner(s) No. 1
MS POONAM M MAHETA(11265) for the Petitioner(s) No. 1
MR. MEET THAKKAR, AGP, for the Respondent(s) No. 1
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,2
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    CORAM:HONOURABLE MR. JUSTICE BIREN VAISHNAV

                              Date : 24/01/2022

                             ORAL JUDGMENT

1 Rule returnable forthwith. With the consent of the learned

advocates appearing for the respective parties, the petition is taken up for

final hearing today.

C/SCA/547/2022 JUDGMENT DATED: 24/01/2022

2 Pursuant to the order dated 17.01.2022, Mr.Meet Thakkar, learned

AGP, places on record Certificate of the Civil Hospital, GMERS, Sola,

wherein, pursuant to the order, the petitioner has been measured and the

height is found to be 164.6 c.m. Mr.Meet Thakkar, learned AGP, submits

that as per the S.O.P, the height is rounded to 165 c.m and therefore, the

petitioner would be eligible on the parameters so far the height is

concerned. This is evident even from the communication dated

24.01.2022.

3 The earlier order dated 17.01.2022 takes care of further action of

the petitioner, and therefore, no addition need to be made in the direction

given therein. The petition is allowed, accordingly, to the aforesaid

extent. Rule is made absolute to the aforesaid extent.

(BIREN VAISHNAV, J) Bimal