LEELABEN REVABHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Letters Patent Appeal Nos.349 of 2018 and allied appeals

(2.) For the sake of convenience, nature of challenge in Special Civil Application No.11445 of 2017 by the petitioner and the prayer made therein is reproduced herein below:-

(3.) According to writ petitioners, an advertisement inviting application for the post of Gram Sevak, Class-III, was issued by respondent no.2 viz. concerned District Panchayat Service Selection Board in all the writ petitions, whereby applications were to be submitted on-line and the applicant was to apply on the specified website from 24.11.2016 (15.00 hours) to 07.12.2016 (23.59 hours). The above recruitment was to take place on vacant posts by way of direct recruitment and the advertisement contained various instructions and information for submitting on-line application. Along with application, the applicant was required to fill up basic details about educational qualification, age, certificate of leaving school, caste, physical disability, ex-serviceman and other such certificates as required. The advertisement contained number of vacancies notified and to be filled in and reservations under the Rules provided for candidates belonging to Scheduled Caste, Scheduled Tribe, Socially and Educational Backward Class and also for Female. That applicability of Government Resolution dated 11.11.2014 about reservation of 33% for Female, 10% for Ex-servicemen and 3% for Physically Challenged Candidates, even instructions contained concession to be given to widow applicant.