CHINTANKUMAR SANJAYKUMAR JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of Rule on behalf of respondent State.

(2.) By way of this petition, under Article 226 of the Constitution of India, the petitioners have prayed to direct the respondents authority to operate the waiting list against the post which has been vacant due to resignation of selected candidates and thereby further direct them to consider the case of the petitioners by giving relaxation in time. The petitioners have further prayed for holding that provision of 'one year in case of resignation' in the resolutions dtd. 10/8/2016 and 27. 07.2018 is contrary to to the purpose and intention behind the said resolution itself.

(3.) Facts in brief would indicate that on 17/10/2017, an advertisement no. 144/2017-18 came to be published for 35 posts of Jamadar, Class-III. The petitioners submitted their applications on the website. On 20/5/2018, preliminary examinations were conducted.On 25. 10.2018, physical test was conducted. Written examinations were held on 12/7/2019 and document verification was done on 27/7/2019.