ARADHANABEN JAYANTILAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Ms.M.R.Vyas, learned advocate for the petitioner. M/s. Patel Advocates for the respondent. Mr.Digant Joshi, learned A.G.P. for M/s.Patel Advocates.

(2.) The present petition is filed by the petitioner seeking the appointment to the post of Dental Technician in the Medical College at Rajkot or any other college. The few facts are important to be noted.

(3.) The petitioner received her qualification of Dental Mechanic in the year 1994 from the Government Dental College and Hospital, Ahmedabad. The petitioner was under an obligation to submit a bond to the effect that the petitioner shall serve in Government institution for three years anywhere in the State. The petitioner in the year 1995 made an application for giving her an appointment in the medical college, Rajkot, Jamnagar or Bhavnagar. The said application came to be replied by the Joint Director of the Health and Medical Services, Gandhinagar by letter dated 24.8.1995 saying that there is ban on direct recruitment and therefore the petitioner cannot be appointed at present. It was also stated in that letter that there is no vacancy, the letter then proceeded to mention that as and when the Government college will recommend the name of the petitioner she will be appointed. That made the petitioner to wait for favourable reply from the respondent authority but that waiting did not come to an end till date.