K V GARASIYA Vs. BABUBHAI N GAVIT

JUDGEMENT

(1.) These appeals arise out of an order passed by the learned single Judge in Special Civil Application No. 3678 of 1997 on 29/09/1997

(2.) Respondent No. I -original petitioner had applied for the post of Personal Assistant (Non-Technical) to the Chief Town Planner and was placed at the top of the select list by Gujarat Public Service Commission ("G.P.S.C." for short). The application was given by him pursuant to an advertisement that was published by G.P.S.C., a copy of which is produced at Annexure-A. There were certain other candidates also, who had applied and. after the select list was prepared, name of respondent No. 1 was recommended by G.P.S.C., to the Government for appointment.

(3.) Upon verification of the documents, the Government Department found that respondent No. 1 did not possess the requisite qualifications and, therefore, there was an exchange of correspondence and, ultimately, it was found that because he did not possess the requisite qualification of about 5 years' experience as required. his name was checked off the select list.