KEYUR NIRANJANBHAI PATEL Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) This application is filed with the prayers, which read as under:

(2.) During the course of hearing of this application, learned advocate for the applicant has placed on record Draft Amendment dated 22.12.2017, by which, the applicant sought permission of this Court to join other candidates as applicants in the present application. Draft Amendment is allowed. The applicant to carry out the amendment in terms of the Draft forthwith.

(3.) It is the case of the applicants that the Respondent - Gujarat Public Service Commission (hereinafter referred to as the 'GPSC') has issued public advertisement dated 01.03.2010 and corrigendum thereafter for 47 posts of Assistant Conservator of Forests (Class-II) and 120 posts of Range Forest Officer (Class-II). The GPSC had conducted preliminary test and thereafter main written examination was held in the year 2013. The result of the main written examination was declared in May 2014 and thereafter physical and endurance test and personal interviews were held during June and July, 2014. Initially, GPSC declared the result of the competitive examination for the aforesaid posts and published select list vide notification dated 25.09.2014. However, the result declared on 25.09.2014 was not prepared as per the ratio laid down by the Hon'ble Supreme Court in the case of Union of India v. Ramesh Ram , reported in (2010) 7 SCC 234. The applicants, therefore, preferred Special Civil Application No.15805 of 2014. However, during the pendency of the said petition, revised list was prepared by the respondent GPSC, after considering the judgment of the Hon'ble Supreme Court in the case of Ramesh Ram (supra). Such revised select list was published on 23.01.2015.