PANCHA SUDABHAI KODIYATAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate for the petitioner/s and learned AGP for the respondent - State. It is noted that since learned advocate Mr. H.S. Munshaw is appearing for and on behalf of the Gujarat State Road Transport Corporation and he is present in the Court, this Court has requested him to appear on behalf of respondent No.3 - Corporation in this matter and accordingly, he is appearing in this matter. The petitioner to supply the copy of this petition to Mr. Munshaw, learned advocate for respondent No.3 during the course of the day.

(2.) Rule returnable forthwith. Learned AGP and Mr.Munshaw waive service of notice of rule for and on behalf of the respective respondents.

(3.) The petitioner/s belongs to the community which is covered under the Scheduled Tribes category. The advertisement for the post of recruitment on the post of Conductor was published, wherein the petitioner applied, cleared the exam and the name of the petitioner/s was published in the merit list of selected candidate/s. However, no appointment order has been issued to the petitioner/s because of caste certificate controversy pending consideration before the Scrutiny Committee.