BHAVESHKUMAR PARSHOTTAMBHAI PARMAR Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Rule returnable forthwith. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today. Mr.Utkarsh Sharma, learned AGP, waives service of notice of rule on behalf of the State respondents Nos. 1,2 and 3 and Mr.Harsh Thakar, learned advocate waives service of notice of rule on behalf of respondent No.4. Though served, nobody appears for respondents Nos. 5 and 6.

(2.) The prayer, in the petition are two fold. Firstly, the petitioner has prayed for a direction to the respondent authorities to issue a detailed posting order appointing the petitioner to the post advertised and on a recommendation being made by the Gujarat Public Service Commission of 4/5/2018.

(3.) Shortly stated, Mr. Jayraj Chauhan, learned counsel for the petitioner would submit that the petitioner was recommended for appointment on the post of Assistant Lecturer in Microbiology by the aforesaid recommendation of the Gujarat Public Service Commission. Despite a recommendation being made and his service being allocated to the State Government on 15/5/2018, the order of appointment was issued only on 25/4/2019, almost a year thereafter. Therefore, qua the second prayer i.e. for a direction to release the salary and other benefits for the period for which the petitioner had to wait from the date of recommendation i.e. 4/5/2018 and/or 15/5/2018 till the actual date of posting i.e. 25/4/2019, the respondents shall take a decision in accordance with law on the prayer for giving the benefits of the salary for the period from 4/5/2018 and / or 15/5/2018 to 25/4/2019 within a period of six weeks from the date of receipt of copy of this order.