JAYDIPDAN CHANDIDANBHAI GADHAVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate for the petitioner requests to grant Draft amendment. The same is allowed. To be carried out forthwith.

(2.) This petition under Article 226 of the Constitution of India, is filed seeking following prayers:

(3.) The case of the petitioner, in brief, is as under: The petitioner was appointed as Deputy Sec. Officer with the State of Gujarat and at present serving in Health and Family Welfare Department. The next post for promotion is Sec. Officer, which is governed by Notification dtd. 1/1/2021. Under the said Notification, Rules for regulating recruitment to the post of Sec. Officer, Class-II in the Gujarat Secretariat Service, has been published. Under sub-rule (b) of Rule 2, certain criteria have been provided to be considered for promotion to the post of Sec. Officer. "The Sec. Officer, Class-II, in the Gujarat Secretariat Service (Special Competitive Examination) Rules, 2020" are framed and published by Notification dtd. 29/6/2020. As per the said Recruitment Rules, respondent No.2 - GPSC upon receipt of requisition from the State Government is to hold the Examination for selection of the candidates for promotion to the post of Sec. Officer, Class-II. The stage of inviting application and scrutiny of the same is done by respondent No.1- Department and thereafter, statement showing particulars of eligible candidates desirous to appear in the examination is to be sent to the GPSC. Process of selection involves two stages - Written Examination and Personality Test.