KALPESHKUMAR CHANDUBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since issues raised in both the writ­applications are more or less the same, those were heard analogously and are being disposed of by this common order. The writ­applicants before me have prayed for the following reliefs :

(2.) The respondent no.2 - Dakshin Gujarat Vij Company Limited issued an advertisement for the post of Vidhut Sahayak (Junior Assistant), whereby online applications were invited for the said post. In pursuant to the said advertisement, the writ­applicants submitted their online applications. The writ­applicants also submitted other documents as well as the applications in physical form.

(3.) Both the writ­applicants received call letters for the written test. The written test was conducted on 14th December 2014. It appears that the writ­ applicants were successful in finding place in the merit list which was prepared. When the documents were being re­scrutinized, it came to the notice of the respondent no.2 that both the writ­applicants were not fulfilling the qualification criteria as prescribed in the advertisement, which is at Annexure­ A, page 18 to this petition. The advertisement prescribed the following qualifications :