VIJAYKUMAR PRAVINBHAI BATHVAR Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) The present Letters Patent Appeal under Clause 15 of the Letters Patent is directed against order 17.04.2018 passed in Special Civil Application No. 2852 of 2018 by the learned Single Judge, whereby the petition came to be dismissed.

(2.) The background of facts on which the petition was filed under Article 226 of the Constitution of India, was that pursuant to the advertisement, the appellant - original petitioner filled in on?line form as per the requirement for the post of Assistant Professor (Sanskrit) in the Government Arts, Science and Commerce Colleges, G.E.S. (Class -II). The said advertisement bearing No.74/16?17 was issued by opponent No.1 herein on 15.11.2016. While filling up the form, the appellant adequately provided all the testimonials which were required and since he was entitled to be considered, was even called for the examination. It is the case of the appellant that he filled in the form in the category of scheduled caste. The examination was conducted on 12.02.2017 and there was only one paper of multiple questions.

(3.) Heard learned advocate Mr. Ashok A. Purohit for the appellant - petitioner, learned advocate Mr. Premal R. Joshi for respondent No.1 - Gujarat Public Service Commission and learned advocate Mr. Nishit Gandhi for newly added respondent No.3.