YUSUFALI BADRUDIN HIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking direction to the respondents to quash and set aside the order dtd. 1/4/2023, whereby the candidature of the petitioner to the post of Driver with respondent No. 3 - Corporation has been rejected.

(2.) The facts in brief are as follows:-

(3.) Heard learned advocate Mr. P. M. Lakhani for the petitioner. He submitted that the communication from the Police Inspector, Amreli City Police Station dtd. 17/2/2023, refers to lodging of prosecution as also the date of disposal of the case in relation to the petitioner. From the said documents, it is evident that on day of publication of wait list/select list no case was pending against him. The petitioner being meritorious had cleared the interview as well as driving test and therefore after having his name in the wait list / select list, denial of appointment is bad in law.