DHRUVA NISHITH MANILAL Vs. GUAJRAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The challenge in this appeal under Clause 15 of the Letters Patent is the order dated 3.9.2010 passed by the learned Single Judge in Special Civil Application No.6259 of 1991 whereby the main prayers of the petitioner; (i) to treat the impugned orders at AnnexureI and AnnexureL dated 25.07.1991 and 31.08.1991, respectively as illegal, unconstitutional, without jurisdiction, null, void and of no effect whatsoever; (ii) to direct the respondentGujarat Public Service Commission to produce relevant data as to appointment to the post of Section officer beginning from 29.09.1996 in each of the categories with names of the recruits and dates of appointments; and (iii) to allow the petitioner to appear in the written examination to be held on 14th/15th September, 1991 for the post of Section Officer and to let him to appear in the subsequent interview for the post in case he is successful in the written examination, came to be rejected.

(2.) As basic facts leading to rise of this Letters Patent Appeal are necessary, and they are set out as under:

(3.) AnnexureI was pertaining to the probationary Section Officers (Probation) Rules 1966.