(1.) As both these Letters Patent Appeals are against the order passed by the learned Single Judge passed in Special Civil Application No. 11996 of 2012 but by different original respondents, one by the Gujarat Public Service Commission (hereinafter referred to as the ''GPSC '') and another by State of Gujarat and another, both these appeals are heard, decided and disposed of by this common judgment and order.
(2.) That feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dated 23.09.2013 passed in Special Civil Application No. 11996 of 2012, by which, the learned Single Judge has allowed the said Special Civil Application preferred by the respondent Nos. 1 and 2 herein - original petitioners (hereinafter referred to as the ''original petitioners '') and has quashed and set aside the select list prepared by the GPSC for the post of Deputy Section Officer (State Secretariat Gujarat Legislative Assembly, Secretariat, Gujarat Public Service Commission) and Deputy Mamlatdar (Revenue), Class III and has directed to prepare the fresh select list after following direction as contained in para 78 of the said judgment and order, the original respondent No. 2 GPSC has preferred Letters Patent Appeal No. 1480 of 2013 and original respondent Nos. 1 and 3 - State of Gujarat and Another have preferred Letters Patent Appeal No. 1498 of 2013.
(3.) The facts leading to the present Letters Patent Appeals in nutshell are as under : -
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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