UMAKANT KANTILAL PATEL Vs. G P S C

JUDGEMENT

(1.) In this group of petitions, since similar questions of law and facts arise, they have been heard together and are being disposed of by this common order.

(2.) The petitioners in these petitions, challenge the action of the Gujarat Public Service Commission (GPSC for short) in not calling them for oral interview though they had cleared the written test.

(3.) It is the case of the petitioners that an advertisement came to be issued on 31st October 2002 calling eligible candidates to apply for various posts. The petitioners applied for the post of Senior Factory Inspector since they possess necessary educational qualifications as well as experience required for the said post. The petitioners were, in fact, permitted to undertake the written test conducted by the GPSC. The result of the test was declared on 24th June 2003 and 45 candidates were declared successful. All the petitioners found their names in the list of successful candidates. They, therefore, were awaiting a call for oral interview. The GPSC, however, did not call the petitioners for oral interview and selected some other candidates which action has aggrieved the petitioners.