BHALODIYA RAVIKUMAR JAYNATILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the respondent - State.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to quash and set aside the Seniority List of Multi Purpose Health Workers (male) as on 31/8/2018 published on 20/12/2018. The petitioner has been placed at serial No. 184 on the merit list which is germane for consideration for promotion to the post of Multi Purpose Health Supervisors. The placement of petitioner at serial No. 184 in list rather than his expected placement at serial no. 105- A is on the ground that the petitioner was appointed as Multi Purpose Health Worker and joined on 9/7/2013.

(3.) Facts in brief would indicate that the Gujarat Panchayat Services Selection Board, issued an advertisement for recruitment to the post of Multi Purpose Health Worker (male). The petitioner applied on-line. He was placed at serial no. 677, considering his written test marks at 55.80 plus additional marks for sports at 2.79 making a total merit secured as 58.59.