YAJUVENDRASINH MUKESHSINH RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondents to include the names of petitioners in seniority/selection list prepared dtd. 20/3/2020. It is case of the petitioners that pursuant to the communication dtd. 18/2/2020, the names of the petitioners in the seniority list prepared on 20/3/2020 were not considered in accordance with the extant rules. Names of private respondents was placed higher in the seniority list despite they are junior to the petitioners. This Court under order dtd. 20/10/2022, issued notice and granted ad-interim relief in terms of para 19(E).

(2.) On account of subsequent development, private respondents filed Civil Application No.2 of 2023 seeking vacation of interim relief.

(3.) Considering the issue involved, Civil Application No.2 of 2023 with Special Civil Application No.21685 of 2022 are heard together.