RAJESHKUMAR JAIN Vs. GUJARAT STATE PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) It is the usual apathy of the Government which has led to this group of petitions. The controversy centres around the implementation of a particular examination rule which this Court had found "not happily worded". The observation made by the Division Bench of this Court has not caught the attention of the Government or the Government has not thought it necessary to pay heed to the observations made by the Bench. The result is this group of petitions.

(2.) The petitioners in these three writ petitions are similarly situated and have identical challenge against the Select List dated 18th August, 2000 published by the Gujarat Public Service Commission (hereinafter referred to as "the Commission") for appointment to the posts of Executive Engineer and Deputy Executive Engineer in Gujarat Engineering Services (Class-I & Class-II).

(3.) By advertisement dated 1st February, 1996, the Commission invited applications for combined competitive examination for appointment in Gujarat Engineering Services (Class-I & Class-II). Pursuant to the said advertisement, the petitioners and others had applied for selection and appointment to the Gujarat Engineering Services (Class-I & Class-II). All the petitioners appeared for the competitive examination held by the Commission. Having passed the written test, the petitioners were called for interview. The petitioners, however, failed to secure minimum qualifying marks at the said interview. The petitioners were, therefore, none suited for selection to the posts in Gujarat Engineering Services (Class-I & Class-II). Feeling aggrieved, the petitioners have preferred the present writ petitions.