LAWS(GJH)-2013-2-408

PATEL SATISHKUMAR RATILAL Vs. STATE OF GUAJRAT

Decided On February 20, 2013
Patel Satishkumar Ratilal Appellant
V/S
State Of Guajrat Respondents

JUDGEMENT

(1.) HEARD Mr. R.C. Jani, learned advocate for the petitioners and Mr. Rindani, learned AGP for respondents State.

(2.) THE challenge in this petition is to the selection on the post of X-Ray Technicians in the Health Department of Government of Gujarat. The petitioners have challenged the select lists dated 31.07.2001 and 22.10.2001 which were pursuant to the advertisement dated 25.04.2001 for recruitment on the post of X-Ray Technicians.

(3.) ON the other hand, learned AGP Mr. Rindani by referring to the recruitment rules for the post in question dated 28.10.1983 pointed out that, for the purpose of direct selection, the eligibility was ;