KIRAN DIPAKBHAI RAJ Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Amit Panchal for learned advocate Mr.Angesh Panchal for the applicant-? original petitioner, learned Assistant Government Pleader Mr.K.M.Antani for the respondent-?State and learned advocate Mr.M.J.Mehta for respondent No.2-? Gujarat Public Service Commission.

(2.) The present Civil Application is required to be filed to seek a direction against respondent No.1 to act in accordance with the directions issued in paragraph 5 of order dated 01.11.2018, passed by this Court. Despite the directions in paragraph 5 in the said order, the applicant-?petitioner is driven out of service by order dated 30.04.2019, copy of which is produced along with the papers of the present Civil Application.

(3.) The petitioner was selected pursuant to the selection process on the post of Lecturer, Senior Scale (Professor), Shalakya Tantra. The challenge in the Special Civil Application filed by the petitioner was against the advertisement pursuant to which the process was undertaken on the ground that the advertisement did not provide reservation under Article 15(4) of the Constitution etc. In view of the subsequent developments unfolded, as recorded in order dated 01.11.2018, the said contention on merits virtually raised in the petition pales into insignificance.