NILESHKUMAR CHAMANAJI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In both these petitions under Article 226 of the Constitution of India, the petitioner nos.1 and 2 are the same.

(2.) For the reasons recorded hereinafter, it is evident that the petitioners have chosen to abuse the process of Court inasmuch as once having filed a petition in which notice was issued and was being adjourned from time to time, they filed subsequent petition without disclosing the fact that an earlier petition for the same prayers was pending consideration before this Court.

(3.) The petitioners Nileshkumar Chamanji Solanki and Pareshkumar Shankarji Sankhala approached this Court by filing Special Civil Application No.15902 of 2019. The record indicates that the petition was registered on 19/9/2019 through learned counsel Mr.M.T.Mishra and Rameshbhai M. Patel. The Court issued notice vide an order dtd. 4/10/2019 making it returnable on 18/11/2019. The Court then subsequently corrected the order by recording the returnable date as 18/10/2019 and not 18/11/2019. On 16/12/2019, the hearing of the matter was adjourned for the State to file its reply. The order was to put up the matter on 13/1/2020. The relief in the petition prayed for was to issue a writ of mandamus or any other appropriate order or direction to the respondent to immediately issue appointment order to the petitioner on the post of Livestock Inspector and place the name of the petitioners in the merit list at the appropriate place.