BAMBHAVA NILESH KARMANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule Returnable Forthwith. Ms. Nirali Sarda, learned Assistant Government Pleader, waives service of rule on behalf of the respondent - State.

(2.) Heard Mr. Jigar Gadhavi learned advocate for the petitioners and Ms. Nirali Sarda, learned Assistant Government Pleader for the State respondents.

(3.) The petitioners belong to the community which is covered under the Scheduled Tribes category. The respondent No.3 issued advertisement for recruitment in the year 2018 to the post of 'Lok Rakshak'. The petitioners submitted their applications and cleared the examination and their names were published in the document verification list dtd. 3/5/2019, who were called for document verification. However, no appointment orders have been issued to the petitioners because of their caste certificate controversy pending consideration before the Scrutiny Committee.