KANUBHAI DEVSHIBHAI DULERA Vs. REGISTRAR - RECRUITMENT AND FINANCE

JUDGEMENT

(1.) Rule. Mr. G.M. Joshi, learned advocate for the respondent waives service.

(2.) By preferring the present petition under Article 226 of the Constitution of India, the petitioner has, inter alia, prayed for issuance of a writ of mandamus or appropriate writ or direction, restraining the respondent, The Registrar (Recruitment & Finance), High Court of Gujarat, from finalizing the selection procedure for the purpose of Driver (Class- ) pursuant to the advertisement th appearing on the website of respondent on 29 June 2013. Further, the petitioner has prayed that the respondent may be directed to call him for oral interview for st the post of Driver, which was scheduled to be held on 31 October 2013 by considering the merit list of the respective examinations attempted by the petitioner.

(3.) It is the case of the petitioner that he has passed S.S.C. Examination in the year 1991, and holds Light Motor Vehicle (LMV) license issued by the Competent Authority. The petitioner has also passed the certificate course of "Mechanic Motor Vehicle" conducted by the National Council for Vocational Training. He also passed vocational training programme for Four Wheeler th Repairing, as per the certificate issued on 8 January 2004. The petitioner is working as a Car Mechanic at present. th