BRIJESH VIPIN CHANDRA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the learned counsel for the parties and perused the judgment passed by the High Court.

(3.) The appellant herein was appointed on compassionate grounds as a Junior Clerk on 25.5.1998 as the father of the appellant died on 11.3.1996 while he was in service. It appears that under the Gujarat Non-Secretariat Clerks, Clerks-cum-Typist (Direct Recruitment Procedure) Rules, 1990, for direct recruitment to Class III post, a candidate is required to undergo in-service training and on completion of training, is required to appear at the post-training examination and has to pass the same in maximum three chances. Although the appellant has been in service since 25.5.1998, he did not appear in the said examination held for recruitment to the Class III post till 2003. Thereafter, the appellant appeared in the said examination on three occasions and on all the three occasions, he was unable to clear the examination.