RAJNISH MUDGAL Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioner has prayed for following reliefs:-

(2.) Background of facts which has given rise to present petition is that petitioner was an aspirant for District Judiciary and as such, pursuant to advertisement which has been issued by the High Court of Gujarat, vide notification No.RC/1250/2022 for recruitment to the post of District Judge under direct recruitment to the post of District Judges (25%), he participated in examination since according to petitioner, he was fulfilling the eligibility criteria.

(3.) Petitioner appeared in preliminary examination and his seat number is 96000589 and he cleared the said preliminary examination. Out of 808 candidates who appeared in the said examination, only 87 candidates were able to clear the said examination and qualified for second stage, i.e. for main written examination. It is the case of petitioner that he also appeared in main examination conducted on 7/8/2022 and out of said 87 candidates, 5 candidates were called for viva-voce round and petitioner is one of those of candidates who qualified for next stage of recruitment, i.e. viva-voce examination. Petitioner appeared in said viva-voce round on 5/9/2022 and according to him, he performed well, but in spite of fulfilling the eligibility criteria, name of petitioner was not included in the final selection list on 19/9/2022 and it is the grievance of petitioner that result qua marks obtained in main as well as viva-voce round was not communicated to petitioner.