JIGARKUMAR SAVABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard la Mr.Naman H. Kinkhabwala for learned advocate Mr.N.K. Majmudar for the petitioner and learned Assistant Government Pleader Mr.K.M. Antani for the respondent - State.

(2.) In this petition filed under Article 226 of the Constitution, the petitioner prayed to set aside the action and decision on part of the respondent authorities in treating the petitioner as disqualified and ineligible for appointment to the post of Assistant Binder, Class III. Petitioner further prayed to declare that the appointment given to 14 candidates to be illegal.

(3.) Pursuant to advertisement dated 23rd October, 2015 issued by the respondents for the various posts including the post of Assistant Binder, the petitioner applied wanting to be appointed on the post of Assistant Binder. The petitioner was allowed to appear in the written test and thereafter in the computer test, and cleared the both. The testimonials of the petitioner were thereafter sought to be verified by issuing communication dated 27th April, 2016. On 16th May, 2016 the petitioner was asked to submit the certificate of the civil surgeon as well as the certificate of experience. It was mentioned in the advertisement regarding the qualification of the candidate that the candidate must have passed the certificate examination by the secondary or higher secondary school board or equivalent examination.