VAKHATSINH VAJESHSANGHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions under Article 226 of the Constitution of India, the challenge of the petitioners is that their non-selection to the post of Live Stock Inspector on the ground that they did not possess the qualification of three years of diploma-in-live stock.

(2.) Learned counsel for the respective parties in all the petitions do not dispute the fact that this Court vide decision dtd. 19/2/2020 passed in Special Civil Application Nos.1080 and 1491 of 2020, considered this issue in context of recruitment rules and the notification and held as under:

(3.) Considering the issue as having decided as aforesaid, all the petitions are allowed. The respondents are directed to consider the case of the petitioners for appointment to the post of Live Stock Inspector forthwith on the basis of their placement in the merit list as directed in the aforesaid petition and they be given similar benefits as given to the petitioners of Special Civil Application Nos.1080 and 1491 of 2020.