Gujarat High Court
Baria Somsinh Pratapsinh vs Gujarat Public Service Commission Thro ... on 23 June, 2021
Author: Vineet Kothari
Bench: Vineet Kothari, B.N. Karia
C/LPA/1/2013 ORDER DATED: 23/06/2021
BARIA SOMSINH PRATAPSINH Versus GUJARAT PUBLIC SERVICE COMMISSION THRO ITS SECRETARY
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/LETTERS PATENT APPEAL NO. 1 of 2013
In
R/SPECIAL CIVIL APPLICATION NO. 6986 of 2012
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BARIA SOMSINH PRATAPSINH
Versus
GUJARAT PUBLIC SERVICE COMMISSION THRO ITS SECRETARY
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Appearance:
MR SHALIN MEHTA, SR. ADVOCATE
with MS ADITI S RAOL(8128) for the Appellant(s) No. 1
MR DG SHUKLA(1998) for the Respondent(s) No. 1
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CORAM:HONOURABLE DR. JUSTICE VINEET KOTHARI
and
HONOURABLE MR. JUSTICE B.N. KARIA
Date : 23/06/2021
ORAL ORDER
(PER : HONOURABLE DR. JUSTICE VINEET KOTHARI) Having heard the learned counsel, we are of the opinion that the present Letters Patent Appeal has become infructuous as merely academic question about the manner in which the interviews were held and the minimum marks were fixed for the present Selection Process of 2011 is no longer surviving because thereafter two selection process have taken place as stated by Mr. D.G.Shukla, learned counsel for the Gujarat Public Service Commission and there is no existing vacancy as notified in that Advertisement of 2011. Therefore, we are of the view that there is no need to examine the said academic point at this stage therefore leaving the question free and open to be decided in an appropriate matter, the present Letters Patent Appeal is disposed of as infructuous. No costs.
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