HITESH MERAMANBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr.Aditya Pathak waives service of notice of rule for and on behalf of the respondent - State.

(2.) Heard Mr.Ajay R.Mehta, learned advocate for the petitioners and Mr.Aditya Pathak, learned AGP for the respondent - State.

(3.) The petitioners belong to the communities which are covered under the Scheduled Tribes category. The Gujarat Public Service Commission, the Gujarat Subordinate Service Selection Board as well as the Gujarat State Road Transport Corporation issued different advertisements bearing Nos.167-180/2018-19; 189/2020-21; 26/2020-21; 05/2021-22; 14/2021-22; 15/2021- 22; 26/2020-21 dtd. 7/3/2021, 20/1/2021, 110/11/2020, 6/1/2022, 28/3/2022, 28/3/2022, 10/11/2020 respectively for filling up vacancies in Class-I, Class-II and Class-III posts in different departments.