Gujarat High Court
Rahulkumar Narsinhbhai Patel vs State Of Gujarat on 1 February, 2019
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/5911/2017 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION NO. 1 of 2019
IN R/SPECIAL CIVIL APPLICATION NO. 5911 of 2017
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RAHULKUMAR NARSINHBHAI PATEL Versus STATE OF GUJARAT ========================================================== Appearance:
MR P P MAJMUDAR for the PETITIONER(s) No. MR. K.M.ANTANI, ASSISTANT GOVERNMENT PLEADER/PP for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA Date : 01/02/2019 IA ORDER Heard learned advocate Mr. Krutharth Pandya for learned advocate Mr. P. P. Majmudar for the applicant petitioner and learned Assistant Government Pleader Mr. K. M. Antani for the respondent state and its authorities.
1.1 In the facts and circumstances of the case, Rule. With the consent and request of both the sides, this civil application is taken up for final consideration today. Learned Assistant Government Pleader waives service of Rule on behalf of the respondent state and its authorities.
2. What is prayed in this civil application is to fix an early date of hearing of Special Civil Application No. 5911 of 2017.
3. It was submitted on behalf of the applicant petitioner that Rule was issued in the main petition on 21.3.2017 and was made Page 1 of 2 Downloaded on : Sat Aug 10 01:27:39 IST 2019 C/SCA/5911/2017 IA ORDER returnable on 14.6.2017, however, thereafter the petition has not appeared on board.
4. On going through the papers of the main petition, which are placed alongwith this civil application, it could be seen that the affidavit-in-reply is filed and the rejoinder is also filed by the petitioner. Both the learned advocates stated that the pleadings are complete in the main petition.
5. As far as the subject matter of the main petition is concerned, the petitioner seeks appointment to the post of Probationary Officer (Class-III) pursuant to advertisement No. 82/2016-2017. The requirement contemplated in the advertisement for the post inter alia is qualification of bachelor's degree with subject of Social Work or Sociology or Psychology or its equivalent educational qualification.
6. In the facts and circumstances of the case, the Registry is directed to list the main Special Civil Application No. 5911 of 2017 on 5.2.2019. Rule is made absolute.
7. The registry shall also list Special Civil Application 6573 of 2017 alongwith the Special Civil Application No. 5911 of 2017 , which which is directed to be heard with the present petition as per order dated 30.3.2017.
(N.V.ANJARIA, J) C.M. JOSHI Page 2 of 2 Downloaded on : Sat Aug 10 01:27:39 IST 2019