ANANT AJITBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Shalin Mehta, learned Senior Counsel assisted by Dr. Abhisst K. Thaker, learned advocate appearing for the petitioner in SCA No. 10993 of 2013 and Mr. Tejaskumar J. Shah, learned advocate in SCA No. 16252 of 2013 and Mr. G.H. Virk, learned Government Pleader assisted by Mr. Niraj Sharma, learned Assistant Government Pleader appearing for the respondent - State as well as Mr. D.G. Shukla, learned advocate appearing for the respondent- GPSC in both the matters.

(2.) Both the captioned petitions challenge scaling formula adopted by the respondent no.2 - Gujarat Public Service Commission (GPSC) in recruitment for the post of Assistant Motor Vehicle Inspector, Class-III, pursuant to the advertisement issued in the month of July, 2012 in SCA No. 10993/2013 and recruitment of Motor Vehicle Inspector, Class-II pursuant to advertisement published on 27/8/2012 by the respondent no.2 in SCA No. 16252/2013.

(3.) The grievances of the petitioners in both the captioned petitions are self-same and in view thereof, both the petitions are heard together and shall be governed by a common order.