GUJARAT PUBLIC SERVICE COMMISSION Vs. NIRAVKUMAR DILIPBHAI MAKWANA

JUDGEMENT

(1.) These appeals are filed under Clause 15 of Letters Patent by the appellant-original respondent no.2 against common CAV judgment dated 11.6.2015 rendered by the learned Single Judge in Special Civil Application No.13857 of 2014 and allied matters including Special Civil Application No.1100 of 2015 and 1141 of 2015, whereby learned Single Judge has partly allowed the Special Civil Application Nos.1100 of 2015 and 1141 of 2015.

(2.) At this stage, it is required to be noted that learned Single Judge has dealt with three types of issues in different petitions filed by the concerned petitioners. The first issue is with regard to age relaxation, second issue is with regard to women reservation and the third issue is with regard to 25% reservation for B.Sc.(Forestry). However, in the present appeals, the issue involved is with regard to age relaxation and not following the decision rendered by the Honourable Supreme Court in the case of Jitendra Kumar Singh and another Vs. State of Uttar Pradesh and Others reported in (2010)3 SCC 119. The other appeals filed against the same impugned common judgment are not heard at this stage and are segregated.

(3.) As the issue involved in both these appeals is similar, both these appeals are heard and disposed off together by this common judgment. However, the facts narrated in Special Civil Application No.1100 of 2015 are recorded for the sake of convenience.