ROSHNIBEN ABHERAJBHAI CHAUDHARI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) What the petitioner has prayed by filing the present petition is to set aside decision reflected in communication dated 26th July, 2016. It is further prayed to set aside Notification dated 26th July, 2016 issued by the respondent No.1-Gujarat Public Service Commission cancelling the candidature of the petitioner herein for the post of Assistant Professor-Electronics and Communication Engineering, Class II pursuant to advertisement No.GPSC/201314/43. It is next prayed to direct the respondent-Commission to consider the candidature of the petitioner in view of Resolution of the State Government dated 14th June, 2016 and to provide an opportunity for personal interview for the post.

(2.) Precisely stated, grievance of the petitioner is that degree which the petitioner holds is not treated as equivalent, thereby not accepting her candidature for the post, even though by virtue of Resolution dated 14th June, 2016, equivalence to the degree of the petitioner has been accepted, and further that the petitioners of the aforementioned decision have been granted relief applying to them the benefit of Resolution dated 14th June, 2016 on the ground that they had approached the Court prior to the issuance of impugned Notification.

(3.) Adverting to the relevant facts weeding out the unnecessary, pursuant to advertisement No.GPSC/201314/43 issued by the respondent No.1, petitioner applied for the post of Assistant Professor-Electronics and Communication Engineering, Class II. The written test was held on 08th February, 2015 in which the petitioner appeared under Role No.101001515 and cleared the said examination, result of which was declared on 22nd August, 2015. Documents as required were submitted by the petitioner to the Commission. A circular was issued by the Gujarat Public Service Commission on 12th May, 2016 in respect of the eligible candidates for personal interview. The petitioner was apparently not included and by cancellation order dated 26th July, 2016, the petitioner was informed that her candidature was not liable to be considered.