MAHESHKUMAR GORDHANDAS PRAJAPATI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) While all the captioned petitions involve similar facts and identical issue to be treated for disposal by this common order, it is Special Civil Application No.5075 of 2018 which is considered as main for the purpose of recording of the representative facts.

(2.) By presenting the petitions under Article 226 of the Constitution, what is prayed by the petitioners in all petitions is to set aside the result of the oral interview dated 15th February, 2018 conducted for the post of Assistant Professor (Gujarat Educational Services) Class-II. As the said prayer is common and concurrent in all the petitions, the petitioner of Special Civil Application No.5075 of 2018 has further prayed to direct respondent No.1 - Gujarat Public Service Commission (GPSC) to amend and correct the allotment of seats providing posts to the women candidate and treating the candidate at Serial Nos.2 and 13 in open general category.

(3.) Noticing the relevant facts, respondent No.1 GPSC issued advertisement Nos.60/2016-17 to 94/2016-17 dated 15th November, 2016 for the post of Assistant Professor (Gujarat Educational Services), Class-II. It was stated that total 554 posts were to be filled in. The petitions pertain to 26 posts of Assistant Professor in the subject of Gujarati, out of which 15 posts were earmarked for General Category whereas 04 posts and 07 posts respectively were reserved for Scheduled Tribe and Socially and Educationally Backward Class candidates. Woman's reservation was also provided by keeping 04 posts out of 15 in General, 01 out of 04 in Scheduled Tribe and 02 posts out of 07 posts in the SEBC category.