NAGORI RUKSANA AHMEDKHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present appeal arises against the order dated 12.4.2010 passed by the learned Single Judge in Special Civil Application No.10060 of 2010, whereby the petition has been dismissed.

(2.) HEARD Mr.Thakkar, learned Counsel appearing for the appellant and Mr.Shah, learned AGP for the respondents.

(3.) WE do not agree with the contention of the learned Counsel for the appellant that if in the oral interview less marks are given to the candidate, who has scored higher marks in the written test, special reasons are to be mentioned. The learned Single Judge has rightly relied upon the decision of the Apex Court in the case of Sadananda Halo and Ors. v. Momtaz Ali Sheikh and Ors., reported in (2008) 4 SCC, 619.