PADMA BABUBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Krutik Parikh, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates appearing for the respective parties, the petition was taken up for its final disposal.

(3.) The petitioner, a Socially and Educationally Backward Class (hereon after referred to as 'SEBC') category candidate has prayed for a direction to complete the process of filling up all 285 vacancies of Staff Nurse, Class-III notified vide advertisement dtd. 28/8/2018. She has further prayed that the remaining 47 vacancies which have remained unfilled on 22/10/2020 be also so filled. Further direction is prayed that the respondents give appointment to the petitioner as Staff Nurse, Class-III as per her merit marks 39.900.