HARIBHAI J BHARVAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioner by this petition challenges the order of the respondents dated 8.7.1988 Annexure-E under which his services were terminated on the ground that he failed to pass departmental examination as provided under the Gujarat Non-Secretariat Clerks and Clerk-cum-Typist (Training and Examination) Rules, 1970 (hereinafter referred as the Rules) within permissible attempts i.e. 3 regular plus 2 additional.

(3.) I find from the Rules that candidates who were appointed as Junior Clerks has to pass Departmental examination as provided thereunder within 3 attempts. In the special circumstances 2 additional attempts could have been given and those have also been given, but the petitioner fail to pass examination, hence his services were brought to an end under the impugned order.