LAWS(GJH)-2022-12-983

YOGESH NAROTAM KATESHIYA Vs. GUJARAT PUBLIC SERVICE COMMISSION

Decided On December 02, 2022
Yogesh Narotam Kateshiya Appellant
V/S
GUJARAT PUBLIC SERVICE COMMISSION Respondents

JUDGEMENT

(1.) RULE. Learned advocates waives service of notice of rule for and on behalf of the respective respondents.

(2.) Pursuant to the advertisement No.GPSC/ 44/2018-19 issued by the respondent-GPSC in the month of August, 2018, the petitioners applied for the post of Principal, Gujarat Skill Training Services (Class-II). Since the petitioners were declared successful in the written examination, but were not included in the list of those candidates, who would be permitted to appear in the oral interview, the present writ petitions were filed.

(3.) By the interim orders passed by this Court, the petitioners were allowed to appear in the oral interview and subsequently, when their result which was kept in a sealed cover was opened in the Court, they have been found to be successful.