GOHIL PRITHVIRAJSINH SURENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. D. M. Devnani, learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents No.1, 2 and 3, and Mr. V. M. Pancholi, learned advocate waives services of notice of rule on behalf of the respondents No.7 and 9. The respondents No.4, 5, 6 and 8 have not appeared in response to the notice issued by this court. However, their interest is duly taken care of by Mr. V. M. Pancholi, learned advocate who appears on behalf of the similarly situated candidates.

(2.) BY this petition under Article 226 of the Constitution of India, the petitioners seek the following substantive reliefs:

(3.) THE facts of the case stated briefly are that the Forest Department of the State of Gujarat, on 27.08.2012, had issued an advertisement to fill up the posts of Beat Guard, Class III. The total numbers of posts to be filled up were 527 out of which the 38 posts were in respect of Narmada district. Out of these 38 posts, 3 posts were reserved for the Scheduled Caste category, inclusive of 1 post reserved for women candidates. As regards the Scheduled Tribes category, 1 post was reserved for the said category with no special reservation for women candidate. 10 posts were reserved for the Socially and Economically Backward Classes category, including 4 reserved posts for women candidates. Apart from these posts, 24 posts were available for the unreserved category candidates, including 7 posts reserved for women candidates.