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Gujarat High Court
Yash Prabhudanbhai Gadhavi vs State Of Gujarat on 2 February, 2026
Author: Nirzar S. Desai
Bench: Nirzar S. Desai
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C/SCA/3278/2025 ORDER DATED: 02/02/2026
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 3278 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3340 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3341 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3342 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3347 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3348 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3425 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3426 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3430 of 2025
With
R/SPECIAL CIVIL APPLICATION NO. 3427 of 2025
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YASH PRABHUDANBHAI GADHAVI
Versus
STATE OF GUJARAT & ANR.
=====================================================
Appearance:
MS MEGHA JANI SENIOR ADVOCATE WITH MR MIT S
THAKKAR(11223) for the Petitioner(s) No. 1
GOVERNMENT PLEADER for the Respondent(s) No. 1
MR CHAITANYA S JOSHI(5927) for the Respondent(s) No.
2
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CORAM:HONOURABLE MR. JUSTICE NIRZAR S. DESAI
Date : 02/02/2026
ORAL ORDER
1. This Court, on 22.01.2026, in Civil Application
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(For Direction) No. 1 of 2026 in Special Civil
Application No. 3347 of 2025, had passed the
following order:-
"1. Heard learned Senior Advocate Ms.
Megha Jani, with learned advocate Mr. Mit
Thakkar, appearing for the petitioner;
learned AGP Mr. Dharitri Pancholi
appearing for respondent No.1 - State; and
learned advocate Mr. Chaitanya Joshi
appearing for respondent No.2.
2. Learned Senior Advocate Ms. Jani
submits that, considering the fact that
the petitioners were permitted to
participate in the main examination and
that the GPSC was directed to keep their
results in a sealed cover, and now in view
of the fact that the results of other
candidates have already been published
while the petitioners' results are still
kept in a sealed cover, the GPSC may be
directed to produce the sealed cover
containing the results of all the
petitioners of this group, which may be
opened by the Court on that day.
3. Learned advocate Mr. Chaitanya Joshi
could not object to the above submission
of learned Senior Advocate Ms. Jani.
Hence, the GPSC is directed to produce the
sealed cover on 02.02.2026 in respect of
all the petitioners of the present group,
and on that day, after opening the sealed
cover, necessary orders shall be passed.
The present civil application stands
disposed of."
2. As can be seen from the above order, today all
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the matters are listed at Serial Nos. 19 to 26,
and Special Civil Application No. 3427 of 2025
is listed along with a group of petitions which,
according to learned senior advocate Ms. Megha
Jani, is wrongly tagged with that group and
placed at Serial No. 2 in the supplementary
board.
3. In view of the above order, today learned
advocate Mr. Chaitanya Joshi has brought a
sealed cover containing the results of all ten
petitioners of the ten petitions. A copy of the
results was provided to the Court in a sealed
cover in two sets, out of which the Court has
kept one set of the results brought before the
Court in tabular form.
4. The result indicates that, except for the
petitioner of Special Civil Application No. 3425
of 2025, viz. Arati Damjibhai Rangpariya,
against whom the remark is "Petitioner gets more
marks than the cut-off marks," the rest of the
petitioners of this group of petitions have
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either been unsuccessful or have chosen to
remain absent in the examination.
5. In view of the above, as the petitioners of
Special Civil Application No. 3341 of 2025,
Special Civil Application No. 3347 of 2025,
Special Civil Application No. 3427 of 2025,
Special Civil Application No. 3426 of 2025,
Special Civil Application No. 3348 of 2025,
Special Civil Application No. 3342 of 2025,
Special Civil Application No. 3340 of 2025,
Special Civil Application No. 3430 of 2025, and
Special Civil Application No. 3278 of 2025 have
either been unsuccessful in the examination or
have chosen not to appear in the examination, no
further orders are required to be passed in
those petitions, and therefore, those petitions
are disposed of accordingly as having become
infructuous on account of the petitioners'
failure to succeed in the examination.
6. As far as Special Civil Application No. 3425 of
2025 is concerned, the petitioner has succeeded
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in getting more marks than the cut-off marks
and, therefore, the Registry is directed to list
the above matter on 09.02.2026.
7. It is stated by learned senior advocate Ms.
Megha Jani that earlier Special Civil
Application No. 3278 of 2025 was treated as the
main matter and all the necessary documents are
annexed to that petition and, therefore, learned
senior advocate urges that learned advocate Mr.
Mit Thakkar may be allowed to provide a separate
paper book, which the Registry may be directed
to accept, so as to enable learned counsel to
put forward the case of the petitioner at the
time of hearing of Special Civil Application No.
3425 of 2025.
8. Permission, as prayed for, is granted. The
Registry is directed to accept the paper book
that may be provided by learned advocate Mr. Mit
Thakkar. List the matter on 09.02.2026.
9. A copy of the result produced before this Court
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may also be provided to learned advocate Mr. Mit
Thakkar, which learned advocate Mr. Chaitanya
Joshi has stated shall be provided during the
course of the day. The second set of the result
is given back to learned advocate Mr. Chaitanya
Joshi.
(NIRZAR S. DESAI,J)
Pallavi
