INAYATHUSSAIN IBRAHIM HUSSAIN SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Jit P. Patel on behalf of the petitioners and learned AGP Ms. Dharitri Pancholi on behalf of the respondent-State, learned Advocate Mr. R. C. Jani for respondent no. 2-Gujarat Public Service Commission and learned Senior Advocate Mr. Shalin Mehta appearing along with learned Advocate Mr. Hemang Shah for respondents no. 4 to 8- Private respondents.

(2.) Issue Rule. Learned Advocates for the respective respondents would waive service of rule. With consent of learned Advocates, the petition is taken up for final hearing.

(3.) By way of the present petition, the petitioners seek to challenge a communication issued by the respondent no. 2- GPSC, pursuant to advertisement no. 131/2019-2020 dtd. 28/7/2021, whereby the present petitioners have been declared ineligible for personal interview on the ground that the applicants do not have adequate experience as per the Recruitment Rules. The petitioners also seek to impugn the selection of private respondents by the respondent no. 2 vide order dtd. 3/8/2021 as being in contravention of the Recruitment Rules.