ZALA KIRANSINH NATWARSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking a direction on the respondent authorities to count additional 5% in total marks obtained by the petitioner of Sports quota. Such directions are sought against the autonomous body - respondent Nos.2 and 3 i.e. the Gujarat Urja Vikas Nigam Ltd.

(2.) The petitioner applied for the post of Electrical Assistant (Helper) in the respondent-Company and he cleared the examination with 58 mark out of 75 mark of examination and he was at merit-list No.1343. The petitioner is a sportsman and he having certificate issued by the Central Government. It is the case of the petitioner that as per the guideline and the resolution of the State of Gujarat, additional 5% or 5 marks are required to be added in the total mark obtained by him in the written examination, but no marks are added and final merit list was prepared without considering the additional mark of sportsman in the written examination.

(3.) Learned advocate Mr.Amit N. Chaudhary, has submitted that the petitioner is entitled to the reservation of sportsman quota and additional marks of 5% or 5 marks is required to be given to him, as per the policy of the State Government. It is submitted that 5% marks are required to be added in the total marks, which are obtained by the petitioner and on being granted such marks, he would be entitled for appointment. It is submitted that the action of the respondents is in violation of the Government Resolution dtd. 16/10/2005, which stipulates additional 5% marks or 5 marks, for sports category. Thus, it is submitted that the writ petition may be allowed and the respondents may be directed to grant 5% or 5 marks, over and above the marks, which are secured by the petitioner by applying the marks of sport certificate.