ANILKUMAR M. SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petition, the petitioner challenges the action of the respondent authorities appointing the respondent No.3 on the post of Assistant Commissioner of Labour (Class-I).

(2.) The facts relevant for deciding the present petition are adumbrated as under:

(3.) Learned advocate Mr. Vyas appearing on behalf of the petitioner has submitted that by considering the case of respondent No.3 for appointment on the post in question, the respondent authorities have given a complete go by to the Recruitment Rules for appointment on the post in question. It is settled position of law that no recruitment can be made de hors the Recruitment Rules and, therefore, the action of the respondent authorities is also against the settled position of law and hence, the indulgence of this court is sought for.