GUJARAT PUBLIC SERVICE COMMISSION Vs. GNANESHWARY DUSHYANTKUMAR SHAH

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal filed by Gujarat State Public Service Commission (Commission), assails an order dtd. 20/8/2025 passed by the Division Bench of the High Court of Gujarat in a Letters Patent Appeal. By the aforesaid order, the Division Bench has set aside the order dtd. 25/11/2024 of the learned Single Judge by which writ petition preferred by respondent No.1 (candidate) seeking appointment to the post of Professor (Plastic Engineering) was dismissed.

(3.) The undisputed facts are that an advertisement was issued on 23/9/2015 by the Commission for recruitment to seven posts of Professors in various disciplines including one post of Professor (Plastic Engineering) in Government Engineering Colleges in the State of Gujarat. The candidate applied for the post of Professor (Plastic Engineering). The recruitment was conducted under the Government Engineering Colleges Recruitment Rules, 2012 (hereinafter, referred to as the "State Rules"), framed by the State Government and in accordance with general guidelines for the advertisement. Clauses 15(7), 15(8) and 15(9) prescribe for the minimum selection criteria, whereas Clause 16(1) of aforesaid general guidelines provide for assessment on the basis of personal interview.