RAKESHKUMAR DINESHBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Sahil Trivedi waives service of notice of rule on behalf of the respondent - State.

(2.) This petition under Article 226 of the Constitution of India is filed challenging the action on the part of the State Government in not considering the case of the petitioner for appointment to the post of Wireman, Class-III.

(3.) The brief facts are that, pursuant to the advertisement dtd. 26/7/2017, the petitioner herein applied for the post of Wireman. The qualification prescribed in the advertisement to become eligible for the post of Wireman Class-III was "A person having minimum two years certificate course of Wireman or Electrician obtained from any of the Industrial Training Institutes established by the Government". The petitioner appeared in the examination and secured 65.134 marks. The candidature of the petitioner was rejected on the ground of not possessing the requisite educational qualification prescribed as per the advertisement dtd. 26/7/2017, aggrieved by which the present petition is filed.