Gujarat High Court

Recruitment process challenge becomes infructuous upon cancellation of the recruitment by the competent authority.

HEMANTBHAI NACHCHHABHAI PATEL vs STATE OF GUJARAT

Gujarat High CourtJUDGMENT: May 04, 20262 MIN READSOURCE JUDGMENT
THE ORIGINAL LAWLENS SUMMARY
01

Facts

The petitioner, a voter in a primary cooperative society and the respondent APMC, challenged a recruitment advertisement dated 16.03.2024 issued by the Agricultural Produce Market Committee (APMC), Idar

Source reference: p. 1-2

The petitioner alleged that the recruitment of 8 clerks and 4 auction clerks was non-transparent, lacked proper publicity, and was intended to appoint relatives of the Board of Directors and Secretary

Source reference: p. 2-3

It was further contended that the APMC’s establishment expenditure exceeded the statutory limit of 40% of its income

Source reference: p. 2

The respondent argued that the petitioner lacked standing and was acting at the behest of his brother who had a personal grievance regarding promotion

Source reference: p. 3-4
02

Issues

1. Whether the recruitment process initiated by APMC, Idar via the advertisement dated 16.03.2024 was legally sustainable under the Gujarat Agricultural Produce and Marketing Act and Rules

Source reference: p. 2

2. Whether the petition survives for adjudication in light of subsequent administrative actions by the Director

Source reference: p. 4
03

Law Applied

The court considered Articles 14, 19, and 226 of the Constitution of India in conjunction with the Gujarat Agricultural Produce and Marketing (Promotion and Facilitation) Act, 1963

Source reference: p. 1-2

Rule 41(A) of the Act, which governs statutory compliance and transparency in the recruitment and management of staff within Market Committees, including expenditure limits on establishment

Source reference: p. 3
04

Reasoning

The court evaluated the petitioner’s claim that the recruitment process was "shabby" and violated Rule 41(A) due to excessive expenditure and nepotism

Source reference: p. 3

The Assistant Government Pleader (AGP) informed the court that the respondent no. 2 (Director) had already cancelled the recruitment process in question

Source reference: p. 4

The court reasoned that since the underlying cause of action (the recruitment process) no longer existed, the grievances raised by the petitioner regarding the lack of transparency and statutory violations were rendered moot

Source reference: p. 4
05

Holding

The court held that the petition no longer survived as the respondent-Director had cancelled the recruitment process

The Special Civil Application was dismissed, and the rule was discharged with no order as to costs. All pending civil applications for direction were disposed of accordingly

Source reference: p. 5, para 8-9
Gujarat High Court

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HEMANTBHAI NACHCHHABHAI PATELvsSTATE OF GUJARAT

Gujarat High Court · May 04, 2026

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