MARKANDYA RAMESHCHANRA VYAS Vs. GUJ PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) PETITIONER has prayed for a direction to include his name in the select list prepared by respondents for Class-I post in Engineering Department of the State Government prepared in the year 1982-83.

(2.) THERE are number of litigations mentioned in the petition. Counsel for the petitioner, however, is unable to supply copy of any of the orders passed by this Court in such petitions. Through jumble of facts and without assistance either from the learned counsel for the petitioner or the State Government, what I have been able to understand from the record is that the petitioner has appeared in the written as well as oral examination conducted by respondent No. 1, GPSC for preparing a select list for appointment to Class I post in the Engineering Department of the State Government. Initially, the petitioner was not considered because he did not get minimum of 100 marks out of 200 marks in oral interview. One similarly situated person L. V. Ashra filed Special Civil Application No. 3820 of 1981 in which this Court struck down the minimum cut off mark for the viva voce and directed that the select list be prepared on the combined performance of the candidate in the written as well as oral interview. Despite these directions, the petitioner was not placed in the select list. He has, therefore, filed the present petition for above-mentioned prayers.

(3.) A detailed affidavit has been filed on behalf of respondent No. 1 in which it is stated, inter alia that pursuant to the directions issued by this Court on 5. 11. 84 in Special Civil Application No. 3820/81, revised select list was prepared by GPSC ignoring the cut off marks in the viva voce. Minimum qualifying aggregate marks for Class I for General category candidates was 547. The petitioner, however, had an aggregate of 528 marks. He was, therefore not placed in the select list.