CHIRAGKUMAR CHAMPAKLAL SALVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Shivam Majmudar on behalf of the petitioner, learned AGP Mr. Sahil Trivedi for respondent-State and learned advocate Ms. Yogini Parikh on behalf of the respondent-Public Service Commission.

(2.) By way of this petition, the petitioners interalia challenge the decision of respondents in not preparing a waiting list pursuant to the selection process in the cadre of Medical Officers, Class-II conducted by the respondentPublic Service Commission.

(3.) Learned advocate Mr. Majmudar on behalf of the petitioner would submit that originally, the respondents had advertised for combined selection to the post of Medical Officer etc. vide advertisement No.137/20-2021, required the candidates to submit their applications on or before 31/3/2021. According to learned advocate Mr. Majmudar, having advertised for a combined selection, for filling up 75 posts, the respondent-Public Service Commission had thereafter vide corrigendem dtd. 23/2/2023 interalia cancelled the advertisement in so far as 75 posts of tutors which were advertised and whereas the said advertisement remained in force only for filling up of 1000 posts of Medical Officers, Class-II. According to petitioner, the petitioner having appeared in the selection process, and though having secured reasonable marks, since the respondent No.3 did not publish a waiting list, the petitioners have been seriously prejudiced.