NILESHKUMAR HASMUKHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.S.P. Majmudar for the petitioners in all the petitions, learned Assistant Government Pleader Mr.Manan Mehta for respondent No.1 - State and learned Advocate General Mr.Kamal Trivedi assisted by learned advocate Mr.Premal Joshi for respondent No.2 - Gujarat Public Service Commission.

(2.) All the captioned petitions constituted a group in which the petitioners made same grievance and the prayers on similar line, extracting the prayers from Special Civil Application No.5239 of 2019.

(3.) The grievance of the petitioners pertainedto the preliminary examination offered to them in the process of recruitment to the post of Deputy Section Officer and Deputy Mamlatdars, which was advertised by the respondent No.2 - Gujarat Public Service Commission (GPSC). The process consisted of two stages, namely holding of preliminary test/screening test and conducting of the main examination.