DHIRENDRA ARJUNBHAI DAFDA Vs. GUJARAT HIGH COURT

JUDGEMENT

(1.) This petition is filed by three petitioners praying for a direction to the respondent No.1 i.e. the High Court of Gujarat on the administrative side to give appointments to the petitioners as Gujarati Stenographers, Grade-III, pursuant to the advertisement dtd. 13/8/2018 as the names of the petitioners are at serial nos. 1, 6 and 17 in the wait list dtd. 14/8/2019. It is the case of the petitioners that candidates with less merit than the petitioners are given appointments on 5/8/2020 and the unfilled vacancies are required to be filled in as per the Government Resolution dtd. 10/8/2016.

(2.) Heard Mr.K.B.Pujara, learned advocate for the petitioners and Ms.Trusha K Patel, learned advocate for the respondent Nos.1 and 2. Though served, nobody appears for the respondents 3 and 4. 3 Mr.K.B.Pujara, learned advocate for the petitioners would submit as under:

(3.) Drawing the Courts attention to the advertisement, issued by the respondent No.1, he would submit that by the said advertisement dtd. 13/8/2018, applications were invited for 184 vacancies of Gujarati Stenographers, Grade-III (Class-3), in the subordinate Courts of the State of Gujarat. The category wise vacancy also has been pointed out by Mr.Pujara, learned advocate.