REGENT COMPUTRONICS PVT. LTD.

Dhirendra Arjunbhai Dafda Appellant

V/S

Gujarat High Court Respondents

Referred Judgements :-

INDRA SAWHNEY V. UNION OF INDIA [REFERRED TO]
INDRA SAWHNEY AND OTHERS V. UNION OF INDIA AND OTHERS [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH VS. K L NARASIMHAN [REFERRED TO]
POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESEARCH CHANDIGARH S S KALSI STATE OF PUNJAB UNION OF INDIA STATE OF PUNJAB STATE OF PUNJAB VS. FACULTY ASSOCIATION:M L SEHGAL:M L SEHGAL:K SIVAN:HARCHARAN SINGH:SHANGARA SINGH [REFERRED TO]
PREETI SRIVASTAVA VS. STATE OF MADHYA PRADESH [REFERRED TO]
STATE OF MADHYA PRADESH VS. GOPAL D TIRTHANI [REFERRED TO]
BHARATI VIDYAPEETH DEEMED UNIVERSITY VS. STATE OF MAHARASHTRA [REFERRED TO]
JITENDRA KUMAR SINGH VS. STATE OF U P [REFERRED TO]
VIKAS SANKHALA & ORS. ETC. VS. VIKAS KUMAR AGARWAL & ORS. ETC. [REFERRED TO]
DEEPA E.V. VS. UNION OF INDIA AND ORS. [REFERRED TO]
GAURAV PRADHAN & ORS. VS. STATE OF RAJASTHAN & ORS. [REFERRED TO]
NIRAVKUMAR DILIPBHAI MAKWANA VS. GUJARAT PUBLIC SERVICE COMMISSION [REFERRED TO]

JUDGEMENT

(1.) This petition is filed by three petitioners praying for a direction to the respondent No. 1 i.e. the High Court of Gujarat on the administrative side to give appointments to the petitioners as Gujarati Stenographers, Grade-III, pursuant to the advertisement dtd. 13/8/2018 as the names of the petitioners are at serial Nos. 1, 6 and 17 in the wait list dtd. 14/8/2019. It is the case of the petitioners that candidates with less merit than the petitioners are given appointments on 5/8/2020 and the unfilled vacancies are required to be filled in as per the Government Resolution dtd. 10/8/2016.

(2.) Heard Mr. K.B. Pujara, learned advocate for the petitioners and Ms. Trusha K Patel, learned advocate for the respondent Nos. 1 and 2. Though served, nobody appears for the respondents 3 and 4.

(3.) Mr. K.B. Pujara, learned advocate for the petitioners would submit as under:

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DHIRENDRA ARJUNBHAI DAFDA Vs. GUJARAT HIGH COURT

Referred Judgements :-

JUDGEMENT

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