SAVANKUMAR RAMESHKUMAR MANKADIA Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The present petitions have been filed by the petitioners for filling up 51 posts prescribed under the advertisement no.88/2016-2017 of Assistant Professors (Physics) in various Government science college on the basis of the merit list marks secured by the respective candidates. Further, the decision dtd. 31/3/2018 issued by the Gujarat Public Service Commission (GPSC) is also challenged.

(2.) The matters were admitted vide order dtd. 17/7/2019 and in both the matters no interim orders were passed or there are no observations made by this Court while admitting the matters that the posts, if they are filled up, would be subject to result of the present petitions. As on today, all the 51 posts are filled up. Any decision would directly affect such candidates, who have been appointed after the recruitment process is over.

(3.) At the outset, learned advocate Mr.Chaitanya Joshi and learned advocate Mr.Alkesh Shah appearing for the GPSC have submitted that the aforesaid 51 posts have been filled up in the year 2018. They have submitted that in case the policy decision dtd. 31/3/2018, which is challenged before this Court, is set aside, there would be various numbers of candidates, who have secured job, would get affected and hence, the present writ petitions may not be allowed.