Gujarat High Court
Kv Vadodaria & 3 vs State Of Gujarat on 13 January, 2016
Author: Akil Kureshi
Bench: Akil Kureshi
C/SCA/3509/1998 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 3509 of 1998
With
SPECIAL CIVIL APPLICATION NO. 7818 of 1998
With
SPECIAL CIVIL APPLICATION NO. 7932 of 1998
With
SPECIAL CIVIL APPLICATION NO. 8115 of 1998
With
SPECIAL CIVIL APPLICATION NO. 8201 of 1998
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KV VADODARIA & 3....Petitioner(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR RATILAL V SAKARIA, ADVOCATE for the Petitioner(s) No. 1 - 4
MRS NISHA M PARIKH, ADVOCATE for the Petitioner(s) No. 1 - 4
M/S PATEL ADVOCATES, ADVOCATE for the Respondent(s) No. 2
MR CHAITANYA S JOSHI, ADVOCATE for the Respondent(s) No. 3
MR SP HASURKAR, ADVOCATE for the Respondent(s) No. 1 - 2
MR SUDHAKAR B JOSHI, ADVOCATE for the Respondent(s) No. 3
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
Date : 13/01/2016
ORAL ORDER
This group of petitions involves similar issues. The petitioners had applied for the post of Deputy Director of Agriculture, for which selection was being conducted through GPSC. The recruitment Rules provided for upper age limit of 30 years. According to Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Jan 14 02:50:39 IST 2016 C/SCA/3509/1998 ORDER the petitioners, essential qualification prescribed for the post required higher education with experience and that therefore, the upper age limit of 30 years would not be workable. On this basis, the petitioners have challenged virus of the relevant Rule, which prescribes such upper age limit.
In view of such challenge to the statutory Rule, petitions be placed before appropriate Bench.
(AKIL KURESHI, J.) SHITOLE Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Jan 14 02:50:39 IST 2016