SAMIRKUMAR BHUPENDRABHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal, under Clause 15 of the Letters Patent, has been filed by the appellants who were the original petitioners before the learned Single Judge. The prayer in the petition was that the amendment to the advertisement dtd. 8/6/2018 and the action of the respondent GPSC in declaring the appellants - petitioners ineligible to the post of Assistant Professor GES, Class - II in Statistics subject be declared as bad.

(2.) Facts in brief as set out by the learned Single Judge in paragraphs no. 3.1-3.3 are as under:

(3.) Mr. Shalin Mehta, learned Senior Advocate appearing with Ms. Aditi Raol, learned advocate for the appellants made the following submissions: