VIJAYCHANDRA VRAJLAL AMBANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A question of considerable importance is raised in the present petition affecting the selection and/or the appointment of the Registrar of the City Civil and Sessions Court Ahmedabad.

(2.) In order to appreciate the point canvassed in the petition a few relevant facts may be stated.

(3.) The post of the Registrar of the City Civil and Sessions Court Ahmedabad fell vacant on July 1 1979. Prior to that the Gujarat Public Service Commission invited the applications from the suitable candidates by its advertisement dated April 17 1979 and the same was published in the Gujarat Government Gazette dated May 3 1979 Petitioner No. 1 as well as respondent No. 3 had applied for the said post. On July 23 1979 petitioner No. 1 and respondent No. 3 were interviewed by the Gujarat Public Service Commission at Ahmedabad and after their interviews the Secretary of the Gujarat Public Service Commission Ahmedabad put up a notice that respondent No. 3 Shri Arvindray Janakray Dave was selected by the Gujarat Public Service Commission for the post of Registrar City Civil Court Ahmedabad. It is this selection which was made by the Gujarat Public Service Commission was a subject matter of a serious challenge before us in course of the hearing of the petition.