REGENT COMPUTRONICS PVT. LTD.

Bhavikkumar Babulal Bhatt Appellant

V/S

GUJARAT PUBLIC SERVICE COMMISSION Respondents

Referred Judgements :-

STATE OF BIHAR VERSUS MADAN MOHAN SINGH [REFERRED TO]
STATE OF HARYANA VS. SUBASH CHANDER MARWAHA [REFERRED TO]
JATINDER KUMAR VS. STATE OF PUNJAB [REFERRED TO]
NEELIMA SHANGLA PH D CANDTDATE VS. STATE OF HARYANA [REFERRED TO]
STATE OF UTTAR PRADESH SLJSHIL KLJMAR SRIVASTAVA D P SHUKLA CHANDRA PRAKASH AGGARWAL SUSHILCHAND SRIVASTAVA R P LAVANIA P N PARASHAR VS. RAFIQUDDIN:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH:STATE OF UTTAR PRADESH [REFERRED TO]
SHANKARSAN DASH VS. UNION OF INDIA [REFERRED TO]
GUJARAT STATE DY EXECUTIVE ENGINEERS ASSOCIATION VS. STATE OF GUJARAT [REFERRED TO]
R K SABHARWAL VS. STATE OF PUNJAB [REFERRED TO]
S S BALU VS. STATE OF KERALA [REFERRED TO]
STATE OF U P VS. SANGAM NATH PANDEY [REFERRED TO]

JUDGEMENT

(1.) The present appeals emanate from the judgment and order dated 20.07.2018, passed in captioned writ petitions, whereby the learned Single Judge has dismissed the same.

(2.) The captioned writ petitions pertain to the recommendation to be made for appointment of Assistant Public Prosecutor (Class-II) by the Gujarat Public Service Commission to the State Government. The respondent no.1-State invited applications from eligible candidates for the recruitment to the posts of Assistant Public Prosecutor (Class-II) by an advertisement No.119/13-14 for total 554 posts.

(3.) All the present appellants, after undergoing through selection procedure were placed in the merit list comprising of total 543 candidates.

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BHAVIKKUMAR BABULAL BHATT Vs. GUJARAT PUBLIC SERVICE COMMISSION

Referred Judgements :-

JUDGEMENT

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