USHABEN MOHANBHAI UDNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.V.M. Dhotre for the petitioners and Ms.Amita Shah, learned Assistant Government Pleader for the Respondent - State. Perused the record.

(2.) Respondents have filed an affidavit sworn on 10.12.2016 by Sufrabhai Dalabhai Rathod, Mamlatdar of Dhanpur. However, such affidavit does not disclose the requisite information as per order dated 21.11.2016. At-?least so far as information that whether appointment given to Rathawal Lalitaben Gemalisinh was in accordance with the Government Resolution dated 27.4.2007 (30.4.2007), copy of which is produced at Annexure 'B.' Therefore, when there is submission that two petitioners are given appointment in violation of above referred Government Resolution, at-?least to that extent, the activities of the respondents in appointing such persons can certainly be termed as arbitrary and discriminatory.

(3.) Therefore, in absence of disclosure of requisite information, even after specific order by this Court, there is no option but to take adverse inference against the respondents for allowing such petition.