KOMAL MANUBHAI KATARA Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) AS common question of law and facts arise in both of these petitions, they are being disposed of by this common judgement.

(2.) RULE. Mr. D. G. Shukla, learned advocate waives service of notice of Rule on behalf of respondent No. 1. Ms. Krina Calla, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent Nos. 2 and 3.

(3.) IN both of these petitions, the respective petitioners have prayed for an appropriate writ, order and/or direction, declaring that the action of Gujarat Public Service Commission of excluding the name of the petitioners from the select list for the post of Medical Officer (Ayurved), Class-II, is illegal and arbitrary and consequently to quash and set aside the corrigendum dated 6th February,2009.