Alpeshkumar Kalidas Damor vs State Of Gujarat
2021 Latest Caselaw 3033 Guj

          C/SCA/19094/2017                                         ORDER



        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

      R/SPECIAL CIVIL APPLICATION NO. 19094 of 2017
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           ALPESHKUMAR KALIDAS DAMOR & 2 other(s)
                           Versus
                 STATE OF GUJARAT & 2 other(s)
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Appearance:
AADITYA D BHATT(8580) for the Petitioner(s) No. 1
CHANDNI S JOSHI(9490) for the Petitioner(s) No. 1
MR RITURAJ M MEENA(3224) for the Petitioner(s) No. 2,3
MS DIMPLE A THAKER(6838) for the Petitioner(s) No. 2,3
MR DHAWAN JAYSWAL AGP (1) for the Respondent(s) No. 1
MR PREMAL R JOSHI(1327) for the Respondent(s) No. 3
NOTICE SERVED(4) for the Respondent(s) No. 2
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CORAM: HONOURABLE MR. JUSTICE UMESH A. TRIVEDI

                             Date : 22/02/2021

                               ORAL ORDER

1. Mr.Meena, learned advocate for the petitioners submitted that pursuant to filing of the petition and the order passed by this Court dated 12.10.2017 directing the respondents to disclose their decision pursuant to representations made by the petitioners to them, which are at Annexures - G and H, the State Government had initiated scrutiny of the caste certificates and certain certificates were found to be forged one and for that, actions are taken against those persons including filing of criminal complaints, which he has learnt orally.

2. This petition is filed by unsuccessful candidates, against certain persons included in the select list pursuant to an advertisement making aforesaid grievance. The petitioners also prayed for that the persons named in the petition and found in final select list for the post of Gujarat Administrative

C/SCA/19094/2017 ORDER

Service, Class - I and Gujarat Civil Services, Class - I and II, their caste certificates are also required to be scrutinized as per the judgment in the case of Kumari Madhuri Patil and another V/s. Addl. Commissioner, Tribal Development and others reported in (1994)6 SCC 241. Since, pursuant to the representations made by the petitioners, State has swung into action, keeping this petition pending would not serve any purpose. Respondent authorities are directed to intimate the petitioners the decision taken by it pursuant to the representations made by them in writing, as submitted by the learned advocate for the petitioners that they have oral instructions about the same.

3. With this direction, this petition stands disposed of.

(UMESH A. TRIVEDI, J) Hitesh