CHARPOT SHAILESHBHAI PARSINGBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vicky B. Mehta on behalf of the petitioner and learned AGP Mr. Sahil Trivedi on behalf of the respondent - State.

(2.) By way of this petition, the petitioners have sought for the following prayers:-

(3.) It is the case of the petitioners that the respondent No.3 had published an advertisement on 25/1/2007 for appointing Vidyasahayak on backlog vacancies and whereas it is the case of the petitioners that the petitioners had appeared in the selection process and on 12/3/2007, the petitioners were called for the purpose of document verification and whereas after the document verification, a list had been prepared, which shows the merit-wise standing of the candidates. It is the case of the petitioners that while petitioner No.1 was at serial No.416 of the said list, the petitioner No.2 was at serial No.422 in the said list and whereas a candidate named Kamol Gitaben Bhursingbhai who was at serial No.430 of the said list had been appointed and whereas since the said candidate has lesser marks than the petitioners and was much below the petitioners in the select list, therefore, the petitioners being aggrieved, have approached this Court challenging the said action.