HARIKRISHNA VINODRAY BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties and perused the record.

(2.) By way of this petition, the petitioner has challenged the communication dtd. 6/3/2019 by which his case for promotion to the post of Senior Clerk has been refused on the ground that he had passed his CCC examination from Dr. Babasaheb Ambedkar Open University.

(3.) Mr. Vaidya, learned counsel for the petitioner would rely on a decision dtd. 8/3/2019 of Division Bench of this Court in LPA No.560 of 2019 and allied matters, wherein the Division Bench held that services obtained from Dr. Babasaheb Ambedkar Open University need to be counted as valid. Relevant portion of the said decision reads as under: