Gujarat High Court
Ramdevsinh vs Gujarat on 11 September, 2008
Author: Ks Jhaveri
Bench: Ks Jhaveri
Gujarat High Court Case Information System
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SCA/29638/2007 3/ 3 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 29638 of 2007
With
SPECIAL
CIVIL APPLICATION No. 29639 of 2007
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RAMDEVSINH
MAHENDRASINH JHALA - Petitioner(s)
Versus
GUJARAT
SUBORDINATE SERVICE SELECTION BOARD & 3 - Respondent(s)
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Appearance
:
MR
VAIBHAV A VYAS for
Petitioner(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1 -
4.
MS KRINA CALLA, AGP for Respondent(s) : 2 -
3.
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CORAM
:
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 11/09/2008
ORAL
ORDER
1. In these petitions, the petitioners have prayed to raise the marks in the selection examination for recruitment on the post of Police Sub-Inspector (Unarmed) pursuant to the advertisement No.2/2005.
2. The brief facts of the case are that on 28/4/2005, Gujarat Subordinate Services Selection Board, Gandhinagar issued an advertisement for direct recruitment on the post of Police Sub-Inspector (unarmed). The petitioners appeared in all the stages of examination right up to interview. The final select list is prepared in which the name of the petitioner is not included. On 20/11/2007 and 21/11/2007, the petitioners are given details of his marks where-from, it is learnt that the non inclusion of the petitioners in the select list is illegal. The additional 15 marks for computer knowledge possessing driving license ought to have been given to the petitioners which is not given. Hence it is alleged that the action of the authorities is illegal, arbitrary and discriminatory.
3. It is the contention of the petitioners that even though the petitioners are graduate with computer subject and also having certificate of CCC, they were not appointed.
4. Eligibility criteria for the post in question was graduate in any faculty and computer knowledge certificate of any recognized institute of Government equivalent to CCC examination as per para-5 of the advertisement. The basis qualification is graduate and computer is additional qualification.
5. In my view the graduation is a basic requirement and computer is an additional requirement. Since the petitioners are graduate in computer, the authority cannot give them additional mark for the additional requirement of the computer knowledge. Therefore, the view taken by the authority is just and proper. Nothing is pointed out to show that the decision of the authority is arbitrary or non-transparent or against the eligibility criteria as required as per advertisement. No case is made out to cause interference. Hence these petitions are rejected with no order as to costs. Notice is discharged accordingly.
(K.S.JHAVERI, J.) (ila) Top