VIPUL RAJENDRAKUMAR DANTANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions have been filed by the respective petitioners pursuant to an advertisement dtd. 15/2/2012 issued by the High Court of Gujarat (on its administrative side) namely; advertisement No.RC/1434 of 2011 calling for applications from candidates on various posts including that of the post of Assistant (Junior Clerk).

(2.) Since all these petitions have common set of facts, facts of Special Civil Application No.15543 of 2016 which was argued as the lead matter are taken into consideration.

(3.) The prayers of the petitioner read as under: