PRAVINCHANDRA HEMCHANDBHAI PANCHAL Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Rule. With the consent of the parties, matter is finally heard today.

(2.) In all these petitions, prayers of the petitioners are for appropriate direction to the respondent commission to prepare contingent list of candidates in the order of merit for Cl.I and II posts of Gujarat Civil Services in pursuance to the advertisement at annexure A bearing No.82/2000.

(3.) Heard Mr.Shelat for the petitioners and Mr.Dharmesh R.Patel for Mr.S.K.Patel for respondent No.1 and Mr.Desai for respondent No.2. Mr.Shelat for the petitioners at the outset submitted that though the prayers are made in the petitions for directing the respondent No.1 to prepare contingent list in the Cl.I and Cl.II cadre, the petitioners are restricting their petitions only for the purpose of preparation of list for unfilled posts which have remained vacant on account of non-joining of selected candidates or disqualification of selected candidates or for any other valid reasons. He submitted that as per the statement made in the affidavit in reply total posts of 24, namely, one post of Cl.I and 23 posts of Cl.II have remained vacant and they are not filled up though the appointment orders were issued for giving appointment to the selected candidates, since they have not joined for the reasons as referred to hereinabove. He, therefore, submitted that the GPSC may be directed to forward the list to the extent of next meritorious candidates on the basis of process undertaken pursuant to the advertisement for preparation of list for Cl.I and Cl.II posts.