BHANUPRASAD B PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Maulik G. Nanavati, learned Assistant Government Pleader waives service of notice of RULE for respondents Nos.1 and 2. Mr.D.G.Shukla, learned counsel waives service of notice of RULE for respondent No.3.

(2.) THE petitioner has preferred this petition under Article 226 of the Constitution of India, inter alia, praying for the issuance of a writ of mandamus or any other appropriate writ or direction to quash and set aside the revised list of the Preliminary Examination as published by the Gujarat Public Service Commission (GPSC for short) on 14-02-2011 for six posts of Child Marriage Prevention Officer-Cum-District Social Defense Officer, Class-II, pursuant to advertisement No.12/09-10 dated 08-04-2009. It is further prayed that the respondents, particularly the GPSC, be directed to hold the interviews for the six posts in question by calling all the 41 candidates, including the present petitioner, who were declared successful in the Preliminary Examination, as per list declared on 30-10-2009. THE petitioner further prays that the impugned action of the respondents in revising the list of the Preliminary Examination declared on 30-10-2009, by the impugned Revised List published on 14-02-2011, whereby the petitioner has been excluded from participating in the oral interview, be held to be null and void, and bad in law.

(3.) ON the above grounds, it is prayed that the petition be allowed.