GUJARAT PUBLIC SERVICE COMMISSION Vs. VIPULKUMAR DHIRAJLAL SAKARIYA

JUDGEMENT

(1.) All these Letters Patent Appeals are filed under Clause-15 of the Letters Patent, aggrieved by the common order dated 21st March, 2016 passed by the learned single Judge in Special Civil Application Nos 2204 of 2016 and other analogous petitions, as such these appeals are heard together and disposed of by this common order.

(2.) For the purpose of disposal of these appeals, we take up Letters Patent Appeal no. 695 of 2016 as lead matter which is directed against the order passed in Special Civil Application No. 2520 of 2016.

(3.) The aforesaid Special Civil Application was filed under Article 226 of the Constitution of India with the prayers which read as under:-