J R GOHIL Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) The present petition is filed by Shri J.R. Gohil and 18 others. The grievance of the petitioners in the petition is that the petitioner had appeared in the interview for the post of Gram Sevak (Multi Purpose), which was held by the competent authority of the District Panchayat, Bhavnagar. The grievance of the petitioners is that 115 successful candidates were selected and were placed on select list, of which the incumbents from serial nos.1 to 75 are given appointment by the respondent authorities. 40 candidates including the petitioners are waiting for appointment letter from the respondent authorities. The present petition came to be filed when the petitioners learnt that the respondents are contemplating to scrap the waiting list which was prepared by the competent authorities, a copy of which is produced at Annexure 'A'.

(2.) It is stated by the petitioners themselves that Special Civil Application No.3081 of 1989 was filed before this Court through the Secretary, Bhavnagar Jill Sevak Samithi, Bhavnagar and in the said Special Civil Application it was stated by the authorities that the Notification dated 22.12.1988 is amended by Notification dated 5.5.1989, a copy of which are produced at Annexures 'B' and 'C' respectively to the petition. An affidavit in reply is also filed by Shri M.J. Thakkar, Deputy DDO (Establishment) dated 15.7.1992.

(3.) On perusal of the papers, it is found that the matter has no substance. Hence the petition is dismissed. Rule is discharged. Interim relief is vacated. No order as to costs.