STATE OF GUJARAT Vs. R L PATEL

JUDGEMENT

(1.) Notice. Mr. Y.N. Oza who has filed caveat appears and waives service of notice on behalf of the respondent. The Letters Patent Appeal is taken up for hearing by consent of both the parties today.

(2.) The short facts of this case for the purpose of disposal of this Letters Patent Appeals are :

(3.) The respondent herein appeared in the Gujarat Public Services Commission Examination held in the year 1986 for Gujarat Civil Services Class I/II posts. It is the averment of the respondent that he belongs to the Scheduled Tribe. i.e. Dhodia caste and comes form the Union Territory called Dadra and Nagar Haveli. The Public Service Commissions by its letter dated 4/04/1989 which is subsequent to the respondents writings the examinations for the Gujarat Civil Services Class I/II posts has stated as follows :