HITEN MAHENDRABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of the present petition under Article 226 of the Constitution of India, the petitioners have inter-alia prayed for the following reliefs:-

(2.) PETITIONER Nos.3, 18 and 19 are Bachelor of Engineering in Mechanical and rest of the petitioners are Diploma in Mechanical Engineering. It is the case of the petitioners that though the petitioners possess requisite educational qualifications for the posts of Assistant Inspector of Motor Vehicles (Class III), the recruitment of which is governed by "Assistant Inspector of Motor Vehicles (Class III) Recruitment Rules, 2002". As the respondents have not undertaken the process of recruitment to the said posts since more than 16 years, the petitioners have not got any opportunity to apply for the said posts. It is the case of the petitioners that as the petitioners have now crossed the prescribed age bar (28 years), the petitioners shall not get an opportunity for being recruited to the said posts.

(3.) IT appears from the record that thereafter, the petitioners preferred a writ petition before this Court being Special Civil Application No.12636 of 2011 which came to be disposed of by this Court (Coram: H.K.Rathod, J. as he then was) by order dated 29.8.2011. By the said order dated 29.8.2011, this Court was pleased to direct the respondents to decide the pending representations. IT is necessary to quote the following paragraphs:-