VIJAYKUMAR PARBATSINH GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.Mayur Dhotre learned advocate for Gupta Law Associates waives service of notice of Rule on behalf of the respondent No.2.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) The prayer in the petition is that an appropriate writ, order or direction be issued to the respondents to appointethe petitioner by operating the select list/waiting list for appointment to the post of Manager/Regional Manager (SEBC category). Facts in brief would indicate that the Gujarat Industrial Development Corporation had issued an advertisement for filling up 11 posts in the cadre of Manager/Regional Manager. Out of these 11 posts, three posts were reserved for SEBC category. Petitioner applied for the post of Manager/Regional Manager. Initially the name of the petitioner did not figure in the first merit list. However, in the second merit list, the name of the petitioner appeared at Sr. No. 13 by a communication dtd. 20/4/2014, the candidates were called for document verification it was subsequently postponed to 17/10/2017. The petitioner received the communication on 10/10/2017 asking him to be present for verification of documents and interview. Three SEBC candidates were issued appointment orders on 18/10/2017 in the SEBC category. They were Mr.Tanmay Ramjibhai Patel, Shailesh Chiman Limbachiya and Dharmesh Jadavjibhai Gohil. Of the three, the first two joined their duties as Managers however, they left their job immediately after joining. The 3 rd candidate though was issued an appointment order did not join. His case is a subject matter of challenge in Special Civil Application No.3493 of 2018.