PADMA BABUBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) The intra Court appeal is directed against the judgment and order dtd. 19/4/2022, whereby the writ petition seeking for appointment to the post of Staff Nurse in Panchayat Department in SEBC (Socially and Educationally Backward Class) category has been dismissed.

(3.) The brief facts relevant to decide the controversy in hand are that the petitioner/appellant herein participated in a selection process for appointment to the post in question, which was initiated by the advertisement dtd. 28/8/2018. The first final select list was declared on 8/2/2019 as per Rule 11(1) of the Gujarat Panchayat Services (Class III) Recruitment and Examination Rules, 2012. As demonstrated before us, the last selected candidate in the first select list had secured 40.900 marks. Total 73 posts of SEBC category were sought to be filled up by the said select list. However, against the resultant vacancies, which arose on account of non-joining of the selected candidates, an additional select list was declared on 21/9/2019 of total 59 candidates, which included 15 candidates of SEBC category. The candidates included in the additional select list dtd. 21/9/2019 were allocated districts as per their choices on