RAJESHKUMAR MAGANBHAI DHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. P.A. Jadeja for the petitioner, learned advocate Mr. Premal R. Joshi for respondent no.3 and learned Assistant Government Pleader Mr. K.M. Antani for the respondent-State through Video Conference.

(2.) Rule returnable forthwith. Learned advocate Mr.Premal Joshi waives service of notice of rule on behalf of respondent no.3 and learned Assistant Government Pleader Mr. K.M.Antani waives service of notice of rule on behalf of respondent-State.

(3.) The petitioner is aggrieved by action of the respondents for not appointing him as Lecturer, Mechanical Engineer, Class-II in Government Polytechnic college, pursuant to advertisement no.80/2013-2014 though the petitioner was selected by Gujarat Public Service Commission (For short "GPSC") on the ground that the petitioner is not possessing the qualification equivalent to Mechanical Engineering.