JAYRAJSINH BHRATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Darshan Dave for HL Patel Advocates for the petitioner and learned Assistant Government Pleader Mr.Jayneel S. Parikh for the respondent - State ad its authorities.

(2.) By this petition filed under Article 226 of the Constitution, the petitioner has prayed to set aside the decision reflected in communication dated 14th December, 2016 of the Deputy Secretary (Examination), Gujarat Subordinate Services Selection Board, Gandhinagar, whereby the candidature of the petitioner for the post of of Non-Secretariat Clerk and Secretariat Assistant, Class-III, was cancelled on the ground that the petitioner had not signed the OMR-sheet of the written examination. It is further prayed to declare the petitioner as successful candidate.

(3.) It was pursuant to advertisement No.83/2016- 17 dated 22nd April, 2016 issued by respondent No.2 - Gujarat Subordinate Services Selection Board for various posts including for the post of of Non-Secretariat Clerk and Secretariat Assistant, ClassIII, that the petitioner applied as SEBC category candidate. Written examination was held on 16th October, 2016. The petitioner with his Seat No.83615449, submitted the answers as per Optical Mark Reader (OMR) system. The petitioner obtained 129.25 marks whereas cut-off in the category of SEBC to which the petitioner belonged was 103 marks.