VYAS PRAKASHKUMAR GUNVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common questions of fact and law are involved in this batch of petitions, those were heard analogously and are being disposed off by this common judgment.

(2.) THIS batch of petitions under Article 226 of the Constitution of India is at the instance of unsuccessful candidates, who had applied for the post of Lok Rakshak pursuant to the advertisement published by the State respondent dated 7th February, 2004. The grievance voiced in these petitions is that the whole procedure undertaken by the State respondent, namely Gujarat Subordinate Services Selection Board (for short "the Board") in selecting the candidates, who had applied in response to the advertisement dated 7th February, 2004 is illegal and violative of fundamental rights guaranteed under Part III of the Constitution of India. The petitioners have also challenged the resolution of the Government of Gujarat dated 21 st January, 2004, which provides for a fix pay scale of Rs.2500/ for the post of Lok Rakshak on contractual basis for a period of five years instead of providing regular pay scale of Rs.27404400, which is provided to the constables.

(3.) STANCE of the State respondent