BHARGAVKUMAR SACHANIYA Vs. SECRETARY & OTHERS

JUDGEMENT

(1.) RULE. Learned advocate Ms.Roopal Patel and learned Assistant Government Pleader waive service of notice of Rule on behalf of the respective respondents.

(2.) The petitioner has challenged the action of the respondent authorities in rejecting his candidature for selection to the post of Accounts Officer, Class-I, Gujarat Accounts Service and Assistant Commissioner Commercial Tax, Class-I, Gujarat Commercial Tax Service.

(3.) Pursuant to the advertisement issued by the respondent No.1 for filing up the post of Accounts Officer, Class-I dtd. 28/12/2016, the petitioner applied for the same. The petitioner has cleared the preliminary examination conducted for the aforesaid post and thereafter he subsequently applied for the written examination pursuant to the subsequent advertisement on 23/8/2017 containing necessary instructions for filling up the application forms. Accordingly, the petitioner applied for the same. The petitioner was permitted to appear in the main examination, which was held on 6/1/2018 and 7/1/2018. The respondent No.1 prepared a list of disqualified candidates in the main examination on 3/5/2018. The name of the petitioner figured at serial No.79 and the reason for not selecting him to the concerned post was that he was not holding the requisite experience, as per the norms of the advertisement. The petitioner thereafter being aggrieved, filed a representation before the respondent authorities, however the same was not decided and the respondent No.1 published a further list of qualified candidates on 8/5/2018, which has constrained the petitioner to file the present writ petition.