BHAVIN JITENDRABHAI CHOLERA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Digant Kakkad for the petitioner, learned Assistant Government Pleader Mr. Kanva Antani for respondent No.1-State and learned advocate Mr. Premal Joshi for respondent No.2 through video conference.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) Brief facts of the case are that the petitioner has filled online application form pursuant to the advertisement issued by the Gujarat Public Service Commission [for short 'GPSC'] for the post of Gujarat Administrative Service, Class-I and Gujarat Civil Service, Class-I and Class-II. The petitioner appeared in the examination conducted on 12.10.2014 and results of preliminary examination was published on 19.03.2016 wherein, the petitioner was declared successful. The petitioner also thereafter, applied for main written examination on 27.05.2016. Pursuant to the declaration of the result of the main examination on 10.04.2017, the petitioner was called for an interview on 17.05.2017. On 28.07.2017, GPSC declared the list of successful and unsuccessful candidates wherein, the name of the petitioner appeared in the list of unsuccessful candidates. The petitioner has therefore, filed this petition with the aforesaid prayers: