JATINKUMAR KISHORKUMAR BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Vinay Bairagra, learned AGP and Ms. Shruti Pathak, learned Assistant Government Pleaders waive service of notice of Rule for the respondent - State.

(2.) With the consent of the learned advocates appearing for the respective parties, these petitions are taken up for its final disposal.

(3.) In all these petitions, under Article 226 of the Constitution of India, the petitioners have prayed for a direction that the action of the PSI Recruitment Board of including reserved category candidates in the list of general category candidates in the preliminary merit list of the preliminary exams, for the purpose of appearing in the main examination for the post of PSI, Class III is unlawful and in violation of Article 14 , 15 , 16 and 21 of the Constitution of India. The petitioners have further prayed that a fresh merit list of candidates for appearing in the main examination be prepared by calling upon three times the candidates of each category i.e. reserved category and general category to the number of vacancies notified for each of the categories without including candidates of the reserved category in general category for the purposes of the said recruitment.