LAWS(GJH)-2024-8-109

VISHALKUMAR KANUBHAI PATEL Vs. HIGH COURT OF GUJARAT

Decided On August 22, 2024
Vishalkumar Kanubhai Patel Appellant
V/S
HIGH COURT OF GUJARAT Respondents

JUDGEMENT

(1.) Heard Mr.Vaibhav Vyas, learned advocate appearing for the petitioners and Mr.G.M. Joshi, learned Senior Counsel appearing with Mr.R.D. Kinariwala, learned advocate for the respondent.

(2.) Since the issue involved in the present petitions is identical and in view thereof, at the request made by the learned advocates appearing for the respective parties, both these petitions are heard analogously and are decided by a common order. Special Civil Application No.21786 of 2023 be treated as lead matter.

(3.) Briefly stated, respondent herein, on administrative side, issued an advertisement No.RC/1434/2022(II) inviting online applications for centralized recruitment to the post of Assistant for the Subordinate Courts in the State of Gujarat for 1778 posts on 27/4/2023, which is duly produced at Annexure-B. In the stipulation provided in the said advertisement, the recruitment process for appointment on the post in question consist of (1) Elimination Test (Objective Type - MCQs - 100 marks - 1 1/2 hours) (ii) Main Written Examination (Descriptive Type - 60 marks - 1 1/2 hours, and (iii) Practical/ Skill Test (Typing Test - 40 - 10 minutes. The petitioners herein applied pursuant to the same and appeared in the elimination test, which was scheduled on 2/7/2023. The result of the same was declared on 10/11/2023, which is duly produced at Annexure-E.