LAWS(GJH)-2020-7-227

MODI MUKESHKUMAR RAMANLAL Vs. STATE OF GUJARAT

Decided On July 14, 2020
Modi Mukeshkumar Ramanlal Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned AGP submitted that he has no instructions in the matter and copy of the petition is also not served to him.

(2.) It appears that the matter has been listed as urgent matter after Board of 14.07.2020 was released, considering the urgency that the last date of accepting application form for departmental examination is scheduled on 15.07.2020.

(3.) Learned Advocate for the petitioners drew attention of this Court to similar situation that had arisen in the same recruitment procedure in the year 2017 when this Court vide several orders in individual petitions had permitted the petitioners to apply for departmental examination with a direction to the State Government to permit the petitioners to appear in departmental examination and such interim direction being carried in LPA. Attention is also drawn to order dated 09.11.2017 passed by the Division Bench in LPA No.971 of 2017 and allied matters. Para-5 of the said order reads as under:-