KULDEEP MULJIBHAI SOLANKI Vs. INSTITUTE OF HOTEL MANAGMENT CATERING TECHNOLOGY AND APPLIED NUTRITION GANDHINAGAR

JUDGEMENT

(1.) Heard learned advocate Mr. Dipak Joshi for the appellant.

(2.) This Letters Patent Appeal under clause 15 of the Letters Patent is directed against the judgment and order of the learned Single Judge dtd. 9/2/2023, whereby the prayers of the appellant petitioner in Special Civil Application came to be negatived and the petition was dismissed.

(3.) It appears that the respondents undertook the process by issuing advertisement to recruit on the post of Upper Division Clerk. The advertisement was issued on 24/6/2016. Two posts were stated to be available to be filled in. The petitioner appears to have applied as per his case. It was stated that the petitioner underwent various stages in the selection process including to appear in the written test and clearing the same. It is the case of the petitioner that he was shortlisted in the skill test. Thus, submitted the petitioner, he successfully cleared stages in the recruitment process.