STATE OF GUJARAT Vs. SHILESHKUMAR JAHABHAI PADHERIYA

JUDGEMENT

(1.) Draft amendment tendered today in both the Letters Patent Appeals are granted. They shall be carried out immediately.

(2.) Two orders of even date that is 27/9/2022 passed by learned single Judge are called in question in two captioned Letters Patent Appeals. Thereby, learned single Judge directed the respondent authorities as to respond to the date on which they would conduct the objective type written test for the petitioners.

(3.) It appears that the petitioners applied to the recruitment for the post of Armed Police Sub Inspector, Class-III pursuant to the selection process initiated by the Gujarat Sub-ordinate Services Selection Board. They were treated not eligible by the respondents therefore they had an occasion to file the writ petitions. Initially by order dtd. 25/5/2022, interim relief was granted to the petitioners allowing them to appear in the physical examination schedule to take place between 23/5/2022 to 26/5/2022. The next stage was of conducting of written examination. Since the petitioners were not permitted in the written examination, they file Civil Application which resulted into impugned order dtd. 27/9/2022.