VINOD KANJIBHAI BHAGORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted. The decision of the High Court of Gujarat (the "High Court") in Special Civil Application No. 22341 of 2017 whereunder, the High Court declined to exercise its jurisdiction under Article 226 of the Constitution of India, is assailed before us (the "Impugned Order").

(2.) The Appellant was engaged by the Central Government as a Postal Assistant in the Gandhinagar Postal Division on 12/8/1983 and thereafter continued to serve in the aforesaid role up until 16/7/1993.

(3.) In the interregnum, an invitation for application(s) for recruitment to the post of Senior Assistant in the Ministry of Health and Medical Services, Government of Gujarat (the "State Government") came to be issued. Accordingly, the Appellant herein obtained a No-Objection Certificate ("NoC") dtd. 18/6/1993 from the Superintendent of Post Office, Gandhinagar Division and thereafter participated in the aforesaid selection process.