BHARATKUMAR BHIKHABHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Appeal emanates from the judgment and order dtd. 28/6/2024 passed in Special Civil Application No.16604 of 2010, whereby the learned Single Judge has rejected the writ petition filed by the appellant seeking following prayers :-

(2.) The appellant had sought directions for quashing and setting aside the decision dtd. 16/9/2010, whereby his candidature for the position of Sahayak Police Sub-Inspector (Unarmed) Class-III, has been rejected by holding that the appellant's Post Diploma course cannot be said to be equivalent to the Graduation degree. The facts narrated by the learned Single Judge are not in dispute. The appellant applied to the post of Sahayak Police Sub-Inspector (Unarmed) Class-III pursuant to the advertisement dtd. 12/2/2009 who is possessing a Post Diploma in Fine Arts (in Painting, Sculpture and Applied Arts).

(3.) After the appellant had undergone the recruitment process, such as written examination, he was issued the call letter for verification of the application form. Upon verification, it was found that his Diploma is not equivalent to Graduation degree and his candidature was rejected.