SAIYED SALAHUDDIN SARFUDDIN Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) The challenge in the appeal is against an order dated 16.07.2021 passed by learned Single Judge in captioned writ petition, by which, the request made by the appellant herein to extend the date of submission of on- line application for the purpose of filling up the post of Private Secretary on the establishment of High Court of Gujarat from 15.07.2021 came to be rejected, since the appellant and other similarly situated persons, though have appeared in the examination of 3 rd year of graduation, the University has not declared the result yet and therefore, the appellant herein and other similarly situated persons are not able to fill on-line application as one of the condition precedent of submitting the application was that a candidate must be having qualification of Graduate.

(2.) The matter was listed on 11.08.2021. Notice was issued making it returnable on 20.08.2021. Mr. Hemang Shah, learned advocate appearing for the respondent - High Court of Gujarat requested for time. Accordingly, the matter is listed today for hearing.

(3.) Mr.Thacker, learned advocate appearing for the appellant, would submit that due to pandemic Covid - 19 situation, all the examinations, which are usually over by the month of May of each English calendar year, could not be completed and as far as examination of 3 rd year of various graduation programme are concerned, the examination have been completed only in the last week of June, 2021, of which, the result have yet not declared.