RAGHAVDAN BACHUBHAI KESARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kruven Desai learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to the respondents to prepare a fresh provisional seniority list as on 1/1/2021 accepting the petitioner's CCC examination certificate as valid and include the name of the petitioner in the seniority list. It appears that pending the petition, due to the perception of the respondents that the petitioner has not passed a CCC examination from a recognized university, his services were terminated by an order dtd. 11/6/2021. Therefore, the amendment in the petition to challenge the order of termination too, was granted.