Desai Jitendra Jivanbhai vs State Of Gujarat
2021 Latest Caselaw 12966 Guj

       C/SCA/1023/2021                               ORDER DATED: 31/08/2021



       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/SPECIAL CIVIL APPLICATION NO. 1023 of 2021
                             With
  CIVIL APPLICATION (FIXING DATE OF EARLY HEARING)
                         NO. 1 of 2021
     In R/SPECIAL CIVIL APPLICATION NO. 1023 of 2021
                             With
    CIVIL APPLICATION (FOR DIRECTION) NO. 2 of 2021
     In R/SPECIAL CIVIL APPLICATION NO. 1023 of 2021
====================================================
               DESAI JITENDRA JIVANBHAI
                            Versus
                    STATE OF GUJARAT
====================================================
Appearance:
MR NK MAJMUDAR(430) for the Petitioner(s) No. 1
MR. R.N.SHAH, AGP for the Respondent(s) No. 1,2,3
====================================================
 CORAM:HONOURABLE MR. JUSTICE A.S. SUPEHIA
                       Date : 31/08/2021
                        ORAL ORDER

At the outset learned AGP Mr.R.N.Shah has submitted that the issue is squarely covered by the decision of the Coordinate Bench of this Court in Special Civil Application No.12147 of 2019, where, this Court, on a similar issue, has rejected the writ petition, on the ground of delay as the recruitment process is held in the year 2011 and the writ petition has been filed in the year 2019.

Learned advocate for the petitioner has placed reliance on the judgments which deal with the recruitment process for the years 2016 to 2019. The matter is kept on 02.09.2021.

Learned advocate for the petitioner does not press connected Civil Applications.

(A. S. SUPEHIA, J) VISHAL MISHRA