PRAJAPATI BHARATKUMAR DALSUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. K.B. Pujara 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 respondetn-State.

(3.) The petitioner is aggrieved by action of the respondents for not appointing him as Assistant Professor, Mechanical Engineer, Class-II in Government Engineering college, pursuant to advertisement no.48/2013 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).