PATEL SATYAM PRAHLADBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Sahil M. Shah for the petitioner and learned Assistant Government Pleader Mr. K.M. Antani for the respondent-State through Video Conference.

(2.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. 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 Polytechnics, pursuant to advertisement dtd. 30/9/2013 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 Bachelor of Engineering (Mechanical).