MITALBEN KALUBHAI PATEL Vs. RASHMIKABEN SUBHASHBHAI KOLI

JUDGEMENT

(1.) By way of present appeal under Clause 15 of Letters Patent, the present appellant who was not party to the proceeding of the writ petition and leave was granted to file this appeal, has challenged the oral judgment dtd. 16/11/2021 passed in captioned writ petition, by which, the learned Single Judge entertained the petition filed by some of the private respondents and quashed and set aside the merit list for the post of Female Health Workers and issued several directions.

(2.) Mr. Karna Dhomse, Mr. Pradip Patel and Mr. Harkik Raval, learned advocates appeared for the private respondents and learned Asst. Government Pleader for the respondent - State authority.

(3.) Learned advocate for the appellant would submit that the original petitioners had appeared for the examination for the post of Female Health Workers for Panchmahal District and were cleared the same. They submitted necessary documents to the authority and were part of the selection list, the present appellant was not joined as a party and order was passed. Therefore, the same way be quashed and set aside.