VAISHALI MAHENDRAKUMAR GOHIL Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All these petitions are filed by the women candidates seeking a declaration that the list prepared by the Gujarat Public Service Commission for the post in question, for which, the petitioners had participated in the selection process be recast in view of the directions of the decision of the Division Bench in Letters Patent Appeal No. 1910 of 2019 and allied matters dtd. 5/8/2020 in the case of Tammanaben Ashokbhai Desai v. Sheetal Amrutlal Nishar. The petitioner of Special Civil Application No. 12983 of 2020 challenges the proprietary of preparing the list of successful candidates for the post of Child Development Project officer (Female) Class-II.

(2.) Petitioner of Special Civil Application No. 1366 of 2021 challenges the same select list for the same post in question.

(3.) Petitioner of Special Civil Application No. 1739 of 2021 also challenges the recruitment process of the same select list for the same Child Development Project officer (Female) Class-II in question.