BHARGAV RANCHHODLAL PANCHASARA Vs. CHAIRMAN

JUDGEMENT

(1.) Pursuant to the order dated 03.05.2017 passed by this court, the petition was placed for final hearing today before the vacation court. Learned advocate for the petitioner, Mr. D.P. Joshi pointed out that in view of the direction given by the Division Bench in Letters Patent Appeal No. 721 of 2017 with Civil Application No. 5741 of 2017, the petition needs to be finally heard immediately. Accordingly, the petition was heard finally today.

(2.) Rule. Mr. Premal Joshi, learned advocate for the respondent no. 1 and Mr. Rutvij Oza, learned AGP appearing for the respondent no. 2 ­ State waive service of notice of Rule.

(3.) The petitioner has approached this court praying that his exclusion in the merit list published pursuant to the advertisement for selection to the post of Agricultural Officer, Class ­ II is bad and therefore needs to be quashed and set aside.