JIGNABEN DEVENDRABHAI SHUKLA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment granted. Rule returnable forthwith. Mr.Desai, learned AGP, waives service of notice of rule on behalf of the respondent - State. Heard Mr. Rakesh Patel, learned advocate for the petitioner and Mr.Kurven Desai, learned Assistant Government Pleader for the respondent - State.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that an appropriate writ be issued to hold that the advertisement issued by the Collector, Gandhinagar, on 21/7/2021 inviting applications for the post of Law Officers is illegal, arbitrary and unjust. The other prayer made by the petitioner is that appropriate writ be issued to hold that the action of the respondent No.2 in not extending the contract period with regard to the service of the petitioner as a Law Officer is arbitrary.

(3.) Pending the petition, it appears that the Collector, Gandhinagar, issued a fresh advertisement on 22/10/2021 in a vernacular newspaper for filling up the posts in question on contractual basis. Considering that, this Court on 29/10/2021, passed the following order: