SIDODIA PRATAPSINGH JETABHAI Vs. GUJARAT VIJ COMPANY LIMITED

JUDGEMENT

(1.) THE present appeals are preferred by the appellants being aggrieved by the judgement and order dated 15.09.2011 rendered by the learned Single Judge in Special Civil Applications No. 10915 and 10996 of 2010 as well as Special Civil Application No. 9323 of 2011 whereby the writ petitions were dismissed.

(2.) THE petitioners' names were called from the office of Employment Exchange for selection procedure undertaken by respondent-Paschim Gujarat Vij Co. Ltd. (in short P.G.V.C.L) for the post of Vidyut Sahayak (Jr. Assistant) on a fixed remuneration in the pay-scale of Rs.3400-100-4100-125-5350-150-6550-175-8300 and the said pay-scale was to be revised after successful completion of three years as Vidyut Sahayak. When the said requisition was sent to Employment Exchange, no specific number of vacancies were earmarked. However, candidates were also to submit application personally in the prescribed formate along with two sets of attested testimonials. After the written test was conducted, the respondent P.G.V.C.L. prepared selection list for the post of Vidyut Sahayak (Junior Assistant) of 76 candidates and a waiting list of about 396 candidates.

(3.) WE have perused the papers on record including the impugned judgement and order. The learned Single Judge in para 8 of the impugned judgement and order observed as under: