HIMANSHU TERSINHBHAI MACHHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondent authority to decide the application of the petitioner dtd. 5/11/2022 after providing opportunity of hearing.

(2.) The facts in brief are as under:

(3.) Heard Mr. M.M.Soni, learned advocate for the petitioner. He submitted that the petitioner could not appear in the CCC examination as examination could not be held on account of Covid 19 pandemic and for that reason he could not clear the examination within the period of two years which is mandate in the appointment order. Further he appeared in the examination in December, 2020, and cleared the same. Therefore, the seniority of the petitioner assigned at Sr. No.2370 is erroneous and he may be placed at Sr. No.842 for which he has preferred an application which may kindly be directed to be considered by the authority.