PARMAR BHAVNABEN NARVATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has challenged appointment letter dtd. 10/6/2016 issued in favour of the respondent appointing her on the post of coordinator-cum-cook. By the order dtd. 27/7/2016, this Court has granted ad-interim relief to the effect that the appointment order in favour of the respondent no. 5 shall be subject to final orders, which may be passed in the writ petition.

(2.) On 6/2/2019, the Court has specifically observed that the respondent no. 5 though served, has chosen not to appear before this Court and a last chance was given. Today, when the matter is taken up for hearing, the respondent no. 5 is not represented by anyone.

(3.) The short facts of the present petition are that the petitioner as well as the respondent no. 5 applied to the post of coordinator-cum-cook as per advertisement dtd. 11/5/2016. The said advertisement mentioned specific criteria, which reads as under:-