PATEL SURESHKUMAR LALITKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioners have challenged the decision taken by the Selection Committee of respondent No.2, after declaration of the result of written examination and document verification stage by which, the cut-off marks for general category came to be reduced to 40%, whereas for all reserved categories (including female) the cut-off marks was fixed at 35%.

(2.) On 27.12.2016, the respondent No.2 declared the select list as well as waiting list by complying with the decision taken by the selection committee. In view of implementation of such decision, the petitioners, who have scored higher marks than the initially prescribed cut-off marks (i.e. 60%=180 marks) do not find their names in the select list and waiting list, whereas the candidates (especially female candidates) having lesser marks than the petitioners as well as lesser than the initial prescribed cut-off marks, are placed in the select list and waiting list.

(3.) The brief facts of the case are as under: