SIDDHI MIHIRBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. G. M. Joshi appearing for Ms. Bhoomi Thakore for the petitioner, learned advocate Mr. Utkarsh Sharma for the respondent No.2 and learned AGP Mr. Rohan Yagnik for the respondent No.1. Perused the record.

(2.) Pursuant to affidavit in reply dated 11.3.2017, when it is disclosed by respondent No.2 that the representation of the petitioner has been rejected, learned advocate Mr. Joshi for the petitioner seeks permission to amend the petition and relief; though in prayer clause in paragraph 13(B) a further direction is sought for to permit the petitioner to participate and sit in oral interview before the Board.

(3.) The sum and substance of the petition is to the effect that on 5.1.2016, respondent No.2 had issued an advertisement No.135/2015-16 calling for the application for the post of Dental Surgeon - Class - II. It is undisputed fact that the petitioner appeared in written examination with Seat No.101000905 and cleared the same as reflected in the result disclosed by the respondent No. on 6.8.2016. Thereafter, the petitioner could not submit the documents regarding her credentials as required by respondent No.2 - Commission as per their disclosure. It is the case of the respondents that while disclosing such result of written examination on 6.8.2016, Commission has already conveyed by common disclosure on website that the successful candidates shall produce their requisite credentials in the form of documents before the Commission on or before 20.8.2016.