GULABSHA BHIKHUSHA JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Vinay Bairagra, learned Assistant Government Pleader waives service of rule on behalf of Respondent - State.

(2.) This petition under Article 226 of the Constitution of India is filed challenging the communication dtd. 3/6/2023 issued by Respondent No. 5 - Director of Accounts and Treasury, whereby the Director has refused to grant "No Objection Certificate" (NOC) to the Petitioner for appearing in the main examination to the post of Accounts Officer, Class-I. The Petitioner has also challenged letter dtd. 29/5/2023 issued by Respondent No.1 to Respondent No 4-GPSC, informing that the request of the Petitioner for grant of NOC, has been declined by his parent department i.e. Respondent No.2. It is also prayed that as per notice issued by Respondent No. 4 - GPSC dtd. 17/6/2023, the main examination for the post of Accounts Officer, Class-I is to be held on 21/8/2023, 23/8/2023, 25/8/2023 and therefore, the Petitioner may be permitted, during pendency of the present petition, to appear in the said examination.

(3.) Taking into account the urgency mentioned on behalf of the Petitioner, with the consent of learned advocate for the Respondent, the matter is taken up for hearing on 17/8/2023 and 18/8/2023.