TEJAS MAHASUKHLAL TANK Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned advocate Mr. Chirag Kakkad for the appellants, learned advocate Mr. Alkesh Shah for respondent No.1 Gujarat Public Service Commission and learned Assistant Government Pleader Ms. Shruti Dhruve for respondent State, at length.

(2.) By filing the present Letters Patent Appeal, the appellants-original petitioners have called in question the judgment and order dtd. 5/1/2022 of learned Single Judge whereby learned Single Judge dismissed the Special Civil Application.

(3.) The relevant facts to be noted are inter alia that Advertisement No.69/2016-17 to 94/2016-17 were issued by respondent no.1-Gujarat Public Service Commission (GPSC) for recruitment to the posts of Assistant Professor in different faculties of Government Arts, Commerce and Science colleges. The appellants-petitioners applied in response to the Advertisement No. 88/2016-17 for the post of Assistant Professor in the subject of Physics. Total 51 vacancies were available, out of which, 20 were for general category, 02 for Scheduled Caste and 14 for Scheduled Tribe, whereas 15 was for Socially and Economically Backward Class.