Jaimini Santosh Kulkarni vs State Of Gujarat on 8 May, 2019

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Gujarat High Court

Jaimini Santosh Kulkarni vs State Of Gujarat on 8 May, 2019

Bench: N.V.Anjaria

        C/SCA/8994/2018                                      ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 8994 of 2018
                              With
      CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 1 of 2018
         In R/SPECIAL CIVIL APPLICATION NO. 8994 of 2018
                              With
      CIVIL APPLICATION (FOR INTERIM RELIEF) NO. 2 of 2018
         In R/SPECIAL CIVIL APPLICATION NO. 8994 of 2018
==========================================================
                          JAIMINI SANTOSH KULKARNI
                                     Versus
                              STATE OF GUJARAT
==========================================================
Appearance:
MR VAIBHAV A VYAS(2896) for the Petitioner(s) No. 1
MS ROOPAL R PATEL(1360) for the Respondent(s) No. 2
MR.KM ANTANI, AGP(5) for the Respondent(s) No. 1
==========================================================

 CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA

                               Date : 08/05/2019

                                ORAL ORDER

ORDER IN SPECIAL CIVIL APPLICATION:

On 09.07.2018, following interim order was passed, extracting the relevant part as under:

"Therefore, by way of interim relief, it is directed that the petitioner shall be called for the interview and shall be permitted to appear in the interview and that her final result shall be kept in a sealed cover which shall be produced before the Court to be subjected to further orders which may be passed by this Court."

2. Thereafter, on 27.02.2019, following order was passed:

"Pursuant to order dated 09.07.2018 passed by this Court, learned advocate for the respondentGPSC brought the result of the interview of the petitioner in a sealed cover which was opened in the Court in presence Page 1 of 2 Downloaded on : Sun Jun 30 21:52:39 IST 2019 C/SCA/8994/2018 ORDER of learned advocate for the petitioner.

After opening the sealed cover, learned advocate for the respondentGPSC made a statement that the petitioner has been unsuccessful in the interview. The factum of result disclosed today shall be put on affidavit and such affidavit shall be filed before the next date.

Put up on 05.03.2019. To be listed at 2:30 since the petition is unlikely to survive for any further process."

3. Pursuant to the aforesaid order, on behalf of the respondent no.2 Gujarat Public Service Commission, an affidavit is also filed stating on oath that the petitioner could not match up with the cutoff marks.

4. In view of the above, learned advocate Mr. Vaibhav Vyas for the petitioner could not dispute the position obtained on facts and fairly stated that nothing survives in the petition for further prosecution.

5. Accordingly, the petition is disposed of as not surviving. Notice is discharged. Interim orders stands vacated.

ORDER IN CIVIL APPLICATIONS:

The Civil Applications will not survive, in view of the disposal of the main petition. Hence, Civil Applications stand disposed of accordingly.

(N.V.ANJARIA, J) Manshi Page 2 of 2 Downloaded on : Sun Jun 30 21:52:39 IST 2019

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