CHAVDA SHIVSINH AJABSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP waives service of notice of Rule on behalf of respondent State. With the consent of learned advocates, the matter is taken up for final hearing today.

(2.) The prayer of the petitioners is to quash and set aside the action of the respondent authorities of making the petitioners lose their seniority in the Final Seniority List dtd. 29/12/2020 on the ground that they did not pass their CCC examination.

(3.) The issue involved in this petition is squarely covered by a decision of this court rendered on 3/8/2022 in Special Civil Application No. 3808 of 2021 and allied matters. Relevant portion of the decision reads as under: