DARSHANKUMAR KANTIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.T.R.Mishra for the appellant and learned Assistant Government Pleader Mr.Sahil Trivedi for the respondent State and its authorities upon service of copy of the Letters Patent Appeal in advance.

(2.) Filed under clause 15 of the Letters Patent Act, this appeal is directed against order dtd. 5.8.2021 passed by learned Single Judge whereby learned Single Judge did not entertain and disposed of the petition of the appellant petitioner. The prayer in the main petition, to be precisely noticed is reproduced herein below.

(3.) It appears that for the purpose of recruitment to the post of Supervisor- Instructor (Beauty Culture and Hair Dresses Group) respondent No.2, the Gujarat Subordinate Service Selection Board issued advertisement No.161/2018-2019 to 180/2018-2019 covering different post in which advertisement No.178/2018-2019 was for the aforesaid category of post. The petitioners applied and participated in the process. The competitive examination was held as per the prescription in the advertisement on 11.7.2019. The result was declared. The names of the petitioners figured in the list of qualified candidates at serial Nos.9 and 25, as per the case of the petitioner.