MIR LALABHAI KESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT appears that the grievance of the Petitioner in the present petition was against non-declaration of the result of the interview and keeping the result of the petitioner in abeyance. The prayer made by the petitioner in the present petition is to direct the Respondent to declare the result of the petitioner for the post of Surveyor, for which the interview was conducted on 8. 4. 1992 pursuant to the interview call letter (Annexure-II ).

(2.) LEARNED AGP Mr. K. P. Raval has placed on record the notification dated 8. 4. 1996 issued by the Assistant Settlement Commissioner and Director, Land Record, Gujarat State, Ahmedabad, whereby, the result of five candidates, which was kept in abeyance, has been declared, and it includes the name of the petitioner at item no. 1. Therefore, when the result of the petitioner is already declared, the cause of the petitioner would not survive.

(3.) THE learned advocate for the Petitioner attempted to contend that the authority may be directed to give appointment to the Petitioner as prayed for in prayer 14 (B ). No such direction can be given to appoint the Petitioner on the post of Surveyor, since, there is no material on record about the inter se merit of the candidate concerned keeping in view the availability of the post.