SOHIL AMADBHAI GADHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the order dated 31.08.2017, this Court passed an extensive interim order, which for convenience is reproduced herein below:

(2.) The case of the petitioners in the petition, as is evident from the order referred to hereinabove is that, though, there was a circular of 14.06.2016 and the stress was that when candidates' basic qualification is available, candidates having equivalent qualifications cannot form part of exercise of selection. It is in these circumstances that the Court passed an interim order. That interim order was a subject matter of challenge in Letters Patent Appeal No. 1338 of 2017 and cognate matters, where a statement was made by the counsel for the GPSC that they will comply with the interim order as far as this petition is concerned.

(3.) Now, the GPSC takes a stand that in view of the fact that interviews are already over from 26.07.2017 to 29.07.2017, the petitioners were not interviewed. From the annexure to the affidavit-in-reply filed by the GPSC on 23.08.2017, it can be seen that from the list of 125 candidates shortlisted, apparently 71 candidates are from the equivalent branch.