DHIRESH N ZINJUWADIA Vs. GPSC

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for directing the respondents herein to fill in the general category post of Deputy Industries Commissioner, Class-I, which is lying vacant by operating the select list and/or directing the respondents to fill in the said post by appointing the petitioner on the post which is lying vacant.

(2.) When this matter came up for admission hearing, this Court (Coram : M.S. Parikh, J) on 03rd May 1995 while admitting the petition inter alia passed the following order :

(3.) In view of aforesaid, I am of the opinion that the respondents ought to have complied with the said interim order. If the said interim order is not complied with, it would be open to the petitioner to revive the present petition in case of difficulty. The present petition stands disposed of accordingly. Rule is discharged with no order as to costs.