(1.) WE have heard learned counsel Mr. Dhaval Dave assisted by Mr. P.A. Jadeja for the appellant, learned Assistant Government Pleader Mr. N.J. Shah for respondent Nos.1 and 3 and learned counsel Mr. D.G. Shukla for respondent No.2.
(2.) THIS intra court Letters Patent Appeal has been filed challenging judgment and order of the learned Single Judge dated 4.3.2011 passed in Special Civil Application No.15165 of 2010.
(3.) THE matter went to the State Government. THE State Government was of the opinion that the Commission should apply formula for calculating percentile score of a candidate which was applied in GATE Examination 2009.