Gujarat High Court
Chavda vs State on 26 April, 2007
Author: H.K.Rathod
Bench: H.K.Rathod
SCA/11107/2007 2/ 2 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 11107 of 2007 With SPECIAL CIVIL APPLICATION No. 11108 of 2007 To SPECIAL CIVIL APPLICATION No. 11115 of 2007 ========================================================= CHAVDA GANPATSINH BABAJI & 8 - Petitioner(s) Versus STATE OF GUJARAT THRO'THE SECRETARY & 2 - Respondent(s) ========================================================= Appearance : MR YATIN OZA, SR. ADVOCATE WITH MS SRUSHTI A THULA for Petitioners MR SUNIT SHAH, GP WITH MR HEMANT MAKWANA AGP for Respondent : 1, None for Respondent(s) : 2 - 3. ========================================================= CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD Date : 26/04/2007 ORAL ORDER
1. Heard the learned Senior Advocate, Mr.Yatin Oza with learned advocate, Ms.S.A.Thula, appearing on behalf of petitioners and learned Government Pleader, Mr.Sunit Shah, with learned AGP, Mr.Hemant Makwana, appearing on behalf of respondent No.1.
2. Learned Senior Advocate, Mr.Oza, submitted that minimum 350 marks for written test, 100 marks for physical test and 50 marks for oral interview were prescribed in the advertisement. The petitioners cleared the written as well as physical test but, not received the minimum marks in oral interview and, therefore, they are not selected. He also submitted that minimum passing marks for oral interview are not obtained by the petitioners, which negates the result of the petitioners, meaning thereby that it having impact on other two examinations where the petitioners have succeeded. Therefore, question is that whether any minimum marks for oral interview has been declared by the respondents in advance or whether minimum marks for oral interview have been fixed by the selection board or not and what is the procedure adopted by the respondents while selecting the candidates from the post of head constable to PSI.
3. Notice, returnable on 8.5.2007. Direct service is permitted.
(H.K.RATHOD,J.) (vipul)