PRAJAPATI VASRAMBHAI DEVSIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Letters Patent Appeal is at the instance of an unsuccessful writ-petitioner and is directed against an order dated 30th May 2013 passed by a learned Single Judge of this Court in Special Civil Application No. 9061 of 2013 by which His Lordship dismissed Special Civil Application filed by the present appellant wherein he challenged the selection of the respondent No.6 to the post of Legal Officer for the District of Banaskantha.

(2.) Being dissatisfied, the writ-petitioner has come up with the present appeal.

(3.) There is no dispute that in the process of selection, the appellant, along with the respondent No.6 and some other candidates appeared at the interview for the post concerned and the name of the appellant figured at Sl. No. 2 of the merit list whereas the name of the respondent No.6 figured at the top. Consequently, the respondent No.6 was given the appointment.