JAGDISHCHANDRA MANILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition is filed through I.M. Malik, learned advocate, but the party-in-person,who is present and is a practising advocate, requested to allow him to make submissions. Permission is granted to the party -in- person.

(2.) The petitioner, - a practicing advocate, is before this Court challenging the appointment of one Shri Kanubhai Amrutlal Suthar as Notary for Taluka Balasinor. The party -in -person - Shri Jagdishchandra M. Shah submitted that he is practicing since 1980. In support of that, he has invited attention of this Court to Sanad issued by the Bar Council of Gujarat, which is dated 20.6.1980. He submitted that the selected person is holding Sanad since 1998 and thus, he is junior to the petitioner by about 18 years and, therefore, he could have been selected as a Notary, if the Authority had given due weightage to the experience held by the petitioner.

(3.) Party- in -person has made available xerox copy of the sheet, which bears the signature of the Joint Secretary and Competent Authority, Joint Secretary and Deputy Secretary and he submitted that this sheet, which contains the information in tabular form, was supplied to him in response to his application made under the Right to Information Act. He made available for perusal a bunch of papers, which was supplied to the party -in -person with forwarding letter dated 15.4.2009.