PRASHANT ARVINDBHAI DAVE Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) All the above petitions, six in numbers, are treated simultaneously in this common judgment, since they involve identical facts and issues, and contain similar prayers.

(2.) What the petitioners have prayed is to direct respondent No.1 - Gujarat Public Service Commission (GPSC) to forward their names to the respondent No.2 - State Government for their appointment to the post of Assistant Public Prosecutor, Class II. The prayer sought pending disposal of the petitions was to stay the process of appointment of 425 candidates whose names were enlisted and recommended by GPSC.

(3.) The respondent - GPSC issued public advertisement on 12th February, 2014 in which total 554 posts were advertised to be filled up of Assistant Public Prosecutor, Class II. This total included 288 posts for General Category, 39 for Scheduled Caste, 78 for Scheduled Tribe and 149 posts for Socially and Economically Backward Class. The seats were earmarked for women candidates in each of the category out of the respective total seats. The posts were reserved for Physically Handicapped candidates as well as for Ex-servicemen. The written examination was held on 03rd and 04th May, 2015 and the result was published on 04th June, 2015. The viva voce and personality was held between 21st April, 2016 to 23rd June, 2016. The result of the interviews was declared on 04th July, 2017 in which 543 selected candidates were enlisted as selected candidates and it was stated 11 posts in S.T. category were to be vacant for want of availability of suitable candidates.