VINEETHA RAVINDRAN NAIR Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Heard learned advocate Mr. Shrijit Pillai for the petitioner, learned advocate Mr. Premal Joshi for respondent No.1, learned Assistant Government Pleader Mr. Robin Mogera for respondent No.2 and learned advocate Mr. Vilas Goswamy for respondent No.3 on the copy of petition being served upon him.

(2.) The petitioner has prayed for setting aside notification dated 07.06.2016 issued by the first respondent Commission whereby the candidature of the petitioner for the post of Assistant Professor Electrical Engineering Class -II came to be cancelled. A further prayer is made seeking a direction against the Commission to consider the notification of result dated 05.05.2016 as a final result and to direct the Commission further to consider the petitioner's candidature as per the result declared on 05.05.2016.

(3.) The facts of the case concisely stated are that the petitioner claiming to be qualified for the post of Assistant Professor Electrical Engineering Class -II applied for the same. She appeared upto the stage of personal interview which was scheduled on 29.03.2016. The results were declared on 05.05.2016, however the candidature of the petitioner did not figure and was treated as cancelled.