INAYATHUSSAIN IBRAHIM HUSSAIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jit P. Patel on behalf of the petitioners and learned Assistant Government Pleader Ms Dharitri Pancholi on behalf of the respondent no.1.

(2.) By way of this petition, the petitioners interalia challenge the decision dtd. 28/7/2021 by the respondent no.2 whereby the petitioners have been declared as been ineligible for selection to the post of Assistant Director/Regional Fire Officer as advertised vide advertisement No. 131/2019-2020 by the respondent no.2. It is submitted by learned Advocate Mr. Patel more particularly relying upon the experience certificates as well as consolidated statement of experience with regard to each of the petitioners that the petitioners no. 1, 2 and 3 clearly fulfill the requirement as per the Recruitment Rules of possessing 7 years experience in whole time in the field of Fire Brigade out of which 3 years experience in the post of Station Officer or Assistant Divisional Officer in Government/local bodies/Government undertaking Board/Corporation/Limited Company established under the Companies Act .

(3.) As far as petitioners no. 4 and 5 are concerned the submissions on behalf of learned Advocate Mr. Patel that the Recruitment Rules interalia require the candidate to have " about 7 years" experience, whereas the remaining portion of the requirement being as stated hereinabove. It is submitted by learned Advocate Mr. Patel that the petitioners No. 4 and 5 have experience which is near about 7 years which would fulfill the requirement of the Recruitment Rules more particularly since the Recruitment Rules does not say experience of 7 years or more than 7 years as the case may be.