HEMANTBHAI BHIKHABHAI SUTARIYA Vs. SECRETARY, THE MANAGING DIRECTOR

JUDGEMENT

(1.) By way of captioned writ petition, the petitioner has invoked extra ordinary jurisdiction under Article 226 of the Constitution of India, challenging recruitment process undertaken by respondent No.2- Gujarat Public Service Commission through advertisement No.36 of 2020-2021, for the post of Security Officer, Class-II, wherein the petitioner has been declared ineligible for not having required experience. The said recruitment was undertaken for the Department of Gujarat Mineral Development Corporation.

(2.) Considering the issue involved and with the consent of learned Advocates appearing for the respective parties, the present petition is taken up for final hearing today.

(3.) Facts, in brief, are as under: