PATEL PINABEN DASHRATBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates, the Appeals are heard and decided today.

(2.) This group of Appeals preferred under Clause 15 of the Letters Patent arise from the judgment and order dated 28th January 2010 passed by the learned Single Judge in above Special Civil Applications. The appellants are the writ petitioners.

(3.) The appellants are the persons who have taken PTC training [Primary Teacher's Course] for two years in the colleges recognized by the State of Gujarat and the National Council for Education Training, Bhopal. The petitioners have taken and have passed the PTC examination conducted by the State Examination Board, Gujarat State, Gandhinagar between the years 2004 and 2008.