VIPULSINH MAHENDRASINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners are before this court seeking invocation of extraordinary jurisdiction under Article 226 of the Constitution of India, being aggrieved by the order dated 16th April, 2015 passed by the Collector, Kutchh-Bhuj.

(2.) The brief facts in capsulized form are as under:-

(3.) The Government Resolution dated 4th June, 2009 was issued amending the earlier Government Resolution dated 16th February, 2006, wherein, it is required that the candidates who were appointed on contractual basis should clear CCC examination; as prescribed under the Gujarat Civil Services Computer Competency Training and Examination Rules, 2006.