VIKRAM BHIKHABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vigilance of a litigant keeps his right alive and enforceable.

(2.) By filing the present petition under Article 226 of the Constitution, the petitioner has prayed, "to direct the Respondent Authorities to put the petitioner higher on the Merit/Waiting list than the Candidates who had appeared in the Examination for the post of Class III Deputy Section Office and Deputy Mamlatdar candidates who have secured lesser marks than the petitioner after addition of the 1.5 marks to his current grant total and consequently direct the respondent authorities to give appointment to the petitioner for the post of Class III Deputy Section Officer and Deputy Mamlatdar".

(3.) Respondent No.2 Gujarat Public Service Commission issued Advertisement No.51/2014-15 for recruitment on the post of Deputy Section Officer/Deputy Mamlatdar, Class III. The petitioner who belonged to the category of Socially and Economically Backward Class, applied pursuant to the advertisement. The petitioner was given 153 marks and was listed at Serial No.161 in the waiting list. The result of the examination pursuant to which the petitioner scored the aforesaid marks and placed in the list as above, was declared on 28th October, 2016.