MAHESHKUMAR RAMALAL CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner herein has prayed for his appointment to the post of Assistant Director, Gujarat Health Services Class-I, in the recruitment of which the petitioner is placed as the only candidate in the wait list of Scheduled Tribe category, contending that respondent No.4 whose case was considered and who was selected and came to be appointed in the said category is not fulfilling the criteria of eligibility.

(2.) For getting the above relief, the petitioner seeks to set aside the result dated 16th May, 2017 secured by respondent No.3 - Gujarat Public Service Commission with reference to Advertisement No.36/2015 wherein respondent No.4 was selected.

(3.) The petitioner has been serving as Class II Medical Officer under respondent No.1 Health & Family Welfare Department of the State Government since 1989. He came to be promoted as Class-I in the year 2005 and since then the petitioner has been discharging his duties having 27 years of service to his credit without any adverse antecedent. The advertisement came to be issued by respondent No.3 for the recruitment to the post of Assistant Director and other equivalent posts, pursuant to which the petitioner applied on 27th August, 2015 by online application in the reserved category of Scheduled Tribe. It appears that total posts were 38, out of which one was in the category of Scheduled Tribe. Amongst the applicants, 18 candidates were called for interview after scrutiny. 13 candidates appeared in the interview, result was published on 16th May, 2017 in which respondent No.4 was selected in the category of Scheduled Tribe and came to be appointed.