MEHULKUMAR GIRISHBHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Lilu K. Bhaya for the appellant and learned advocate Mr.H.S.Munshaw for the respondent No.3. Rule is served on respondent No.2- Gujarat Panchayat Shikshan Board, but none appears.

(2.) The appellant- original petitioner has called in question by filing the present Letters Patent Appeal, the order dtd. 28/11/2013, whereby learned Single Judge dismissed the Special Civil Application.

(3.) Now, adverting to the facts and the merit aspects of the controversy, the petitioner when applied for the post of Multipurpose Health Worker (Male) - Class-III on 4/8/2011 pursuant to the public advertisement, he fared in the Schedule Caste category. He had passed written test on 15/7/2012 with 50.50 marks. The petitioner was included in the selection list and in the common merit list his name figured at serial No.1886. The petitioner was called upon to produce the original certificate of his educational qualification, more particularly, his experience as ex-service man.