GUNJANKUMAR KIRITBHAI MALAVIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant original respondent No. 3 in Letters Patent Appeal No. 1222/2006 has filed this application seeking review of a judgement dated 19. 7. 2007 passed by the Division Bench of this Court.

(2.) RESPONDENT No. 3 in this application-original appellant was found qualified and meritorious for grant of license of fair price shop. He was however, not considered since he belonged to a reserved category (SC) and according to the authorities the allotment was to be made only from general category candidates. The Division Bench found that the appellant being qualified and more meritorious should not have been denied consideration.

(3.) THE applicant has after long passage of time filed this application seeking review of the judgement only on the ground that the present respondent No. 3 is not a local resident of the village which is one of the requirements and that the decision in his favour was obtained by him by conceding the said vital fact.