MAHIDA DIGVIJAYSINH MAHENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All the Letters Patent Appeals arise from the common judgment and order dtd. 7/12/2022 of learned Single Judge passed in Special Civil Application No. 19086 of 2021 and allied Special Civil Applications, whereby all the petitions came to be dismissed.

(2.) Noticing the facts from the record of the first captioned Letters Patent Appeal No.104 of 2023 corresponding to Special Civil Application No.19086 of 2021, which are similar in all other cases, the prayer of the petitioner was to require the respondents to consider their case and grant similar benefits as are granted to the petitioners-appellants of Letters Patent Appeal No. 535 of 2017.

(3.) It was prayed to direct the respondents to consider the cases of the petitioners as per their respective merits and selection choice and to declare also that the action in giving preference to less meritorious candidates was illegal. The petitioners applied for the post of Sikshan Sahayak pursuant to advertisement published in April 2016. The merit of the petitioner of Special Civil Application No. 19086 of 2021, for instance, was shown at serial no. 64.13% in the subject of English. It was the case of the petitioners that in the first round of recruitment, though his choice was Anand District, he was given appointment in Dahod District. In the second round, denying him appointment in Anand District, less meritorious candidate was offered appointment in Anand District.