State Of Gujarat vs Katara Rekhaben Ravajibhai
2021 Latest Caselaw 260 Guj

          C/LPA/41/2021                                       ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/LETTERS PATENT APPEAL NO. 41 of 2021
          In R/SPECIAL CIVIL APPLICATION NO. 10975 of 2017
                                With
             CIVIL APPLICATION (FOR STAY) NO. 1 of 2020
             In R/LETTERS PATENT APPEAL NO. 41 of 2021
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                           STATE OF GUJARAT
                                 Versus
                      KATARA REKHABEN RAVAJIBHAI
==========================================================
Appearance:
MS SHRUTI PATHAK, AGP for the Appellant(s) No. 1,2,3
MR VD PARGHI(568) for the Respondent(s) No. 1
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 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM
        NATH
        and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                               Date : 08/01/2021

                                ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1 We have heard Ms. Shruti Pathak, learned Assistant Government Pleader for the appellants and Shri V.D.Parghi, learned counsel for the private respondent on caveat.

2 The learned Single Judge recorded in para 6 of the judgment that the petitioner having been permitted to appear in the walking test by the court's order and she having passed out successfully would be entitled to benefit thereof and accordingly directed the respondents to consider her case for appointment to the post of Forest Guard.

            C/LPA/41/2021                                   ORDER




3     It is not in issue that the petitioner had already

cleared the written test and was eligible to appear in the walking test. As she missed out in the first chance and second chance of the walking test for whatever reasons, she approached this Court whereupon she was granted liberty to appear in the walking test which she successfully passed.

4 In that view of the matter, we do not find any infirmity in the order of the learned Single Judge warranting interference in this appeal. The appeal lacks merit and is accordingly dismissed.

5 Consequently, connected Civil Application stands disposed of.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) P. SUBRAHMANYAM