CHAVDA NARENDRASINH BALDEVSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Despite the State sending the proposal for operating the wait list for the pose of Gujarat Educational Service, Class-I (Administrative Branch), respondent No.2 - Gujarat Public Service Commission did not exceed to the request, because of which the petitioner was kept away from appointment. Therefore, the present petition seeking a prayer to hold the action on part of respondent to restrict the operation of the waiting list as illegal and arbitrary. A direction is also prayed for to operate the wait list and to appointment the petitioner on the post which fell vacant upon relievement of a candidate.

(2.) The General Administrative Department of the State Government has issued Circular in respect of the validity period and operation of wait list for direct recruitment undertaken by the Gujarat Public Service Commission, which inter alia provides that the wait list shall remain in operation in case of competitive examination as well as in case of direct recruitment, for two years or until the date previous to the declaration of result of the subsequently held examination, whichever is earlier.

(3.) The post in question came to be advertised in advertisement dated 32/2014-15 on 29th January, 2014. The petitioner applied in pursuance thereof. Written examination was conducted on 17th January, 2016 and interview programme was also declared. In the meantime, another advertisement No.105/2016-17 was published on 01st December, 2016 for the very post.