REGENT COMPUTRONICS PVT. LTD.

Prashant Prahladbhai Patel Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

A P PUBLIC SERVICE COMMISSION HYDERABAD VS. B SARAT CHANDRA [REFERRED TO]
DISTRICT COLLECTOR AND CHAIRMAN VIZIANAGARAM SOCIAL WELFARE RESIDENTIAL SCHOOL SOCIETY VIZJANAGARAM VS. M TRIPURA SUNDARI DEVI [REFERRED TO]
PRIT SINGH VS. S K MANGAL [REFERRED TO]
ASHOK KUMAR SHARMA STATE OF JAMMU AND KASHMIR VS. CHANDER SHEKHER:CHANDER SHEKHER [REFERRED TO]
REKHA CHATURVEDI VS. UNIVERSITY OF RAJASTHAN [REFERRED TO]
M V NAIR VS. UNION OF INDIA [REFERRED TO]
U P PUBLIC SERVICE COMMISSION U P ALLAHABAD VS. ALPANA [REFERRED TO]
HARPAL KAUR CHAHAL VS. DIRECTOR PUNJAB INSTRUCTIONS PUNJAB [REFERRED TO]
BHUPINDERPAL SINGH VS. STATE OF PUNJAB [REFERRED TO]
SANJAY KUMAR MANJUL VS. CHAIRMAN UPSC [REFERRED TO]
SHAILENDRA DANIA VS. S P DUBEY [REFERRED TO]
PRAMOD KUMAR VS. U P SECONDARY EDUCATION SERVICES COMMISSION [REFERRED TO]
STATE OF ORISSA VS. MAMATA MOHANTY [REFERRED TO]
STATE OF GUJARAT VS. ARVINDKUMAR T. TIWARI [REFERRED TO]
RAKESH KUMAR SHARMA VS. GOVT. OF NCT OF DELHI [REFERRED TO]

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners, serving as the Senior Clerks, Class -III (Commissionerate of Commercial Tax), have prayed for the following reliefs :

(2.) The petitioners seek to challenge the decision of the respondents in not permitting them to appear in the special competitive examination to be conducted on 19th March 2016 under the Gujarat Commercial Tax Inspector, Class -III (Special Competitive Examination) Rules, 2010 for the post of Commercial Tax Inspector on the ground that the petitioners have not completed five years of service in the cadre and post of the Senior Clerk.

(3.) The petitioners had joined the Sales Tax department in the cadre and post of Junior Clerk. They cleared the pre -service training examination and thereafter the departmental examination for the promotion to the post of Senior Clerk.

Click here to view full judgment.

PRASHANT PRAHLADBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address