GUJARAT PUBLIC SERVICE COMMISSION Vs. ANKITA SURESHKUMAR PATEL

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellant Gujarat Public Service Commission has challenged the interim order dtd. 29/6/2022 passed in Special Civil Application No.11708 of 2022, by which, the learned Single Judge has observed in para 8 as under:

(2.) On query, Mr.Chaitanya Joshi, learned advocate for the appellant would submit that as per the order dtd. 29/6/2022 passed by the learned Single Judge application has been accepted by the appellant- GPSC. It is the grievance of the appellant- GPSC that this type of orders, by which, the GPSC asked to accept the application may be treated as precedent.

(3.) We are of the opinion that the order passed way back in the month of June, more particularly, on 29/6/2022 has been complied with, therefore, there is no reason to entertain this appeal. However, it is made clear that in future, if sufficient reasons have been assigned by the GPSC for not granting such relief, present order dtd. 29/6/2022 may be treated as precedent. With the above observation, present appeal is disposed of. It would be open for the appellant to request the learned Single Judge for expeditious hearing of the writ petition since selection process is likely to be completed.