BRIJESHKUMAR DASHARATHLAL PATEL Vs. CHAIRMAN

JUDGEMENT

(1.) Heard learned advocate Mr. Manish Shah, learned advocate Mr. Harsh Gajjar, and learned advocate Mr. Satyam Chhaya for the respective petitioners and learned advocate Mr.Hemang Shah with learned advocate Mr. Umang Vyas for the respondents and learned Assistant Government Pleader Mr. Dhawan Jayswal for the respondent-State.

(2.) By these petitions, the petitioners have challenged the order dtd. 8/9/2017 passed by respondent no.2 disqualifying the petitioners from consideration for appointment to various posts such as Assistant Security Inspector, Divisional Security Inspector, Traffic Inspector and Store Keeper pursuant to the advertisement issued by respondent no.2 - Gujarat State Road Transport Corporation published in the year 2016 inviting applications for the said posts.

(3.) Special Civil Application No.16994/2017 pertains to rejection of candidature of the petitioner for the post of Assistant Security Inspector, Divisional Security Inspector and Junior Assistant, Special Civil Application No.17639/2017 pertains to rejection of the candidature of the petitioner for the post of Traffic Inspector whereas Special Civil Application No.17739/2017 pertains to rejection of candidature of the petitioner for the post of Store Keeper.