CHAUHAN AJITSINH DALUSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal is filed under Clause 15 of the Letters Patent challenging the order dtd. 19/12/2022 rendered by the learned Single Judge in Special Civil Application No.16589 of 2022 whereby the learned Single Judge has dismissed the petition filed by the petitioner- appellant.

(2.) Heard Mr. Anvesh Vyas, learned advocate for the petitioner-appellant and Mr.Ronak Raval, learned AGP for the respondent-State.

(3.) It is the case of the petitioner-appellant that he applied for the post of Live Stock Inspector, the appellant succeeded and was placed in the waiting list at serial Nos.14 and 12 respectively. The petitioner-appellant along with other candidates were required to produce appropriate degree certificate for getting appointment of the Live Stock Inspector on or before 24/3/2015, failing which, their names would automatically be rejected from the list on 25/3/2015. Thereafter, the petitioner's name figured in the waiting list at serial Nos.14 and 12 respectively.