MANISHABEN KHANDUBHAI NAYAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs :-

(2.) The facts in brief are that the petitioner was appointed as Ashramshala teacher after following due procedure of appointment. It is the case of the petitioner that she was selected by the District Education Committee Valsad being a Vidhya Sahayak. As the petitioner wanted to take the benefit of G.R. Dated 23.08.1973, the petitioner continued in Ashramshala of Navsari. It is the case of the petitioner that she was not granted the benefit of G.R. Dated 23.08.1973 since she was not selected by the respective District Education Committee and that she was at the relevant time working in an Ashramshala of Navsari. Being aggrieved by the said action of the respondent, the petitioner has approached this Court by way of this petition.

(3.) Heard learned counsel for the respective parties and perused the documents on record. The learned counsel for the petitioner states that subsequently the petitioner is selected by the competent authority and in view of this development, this Court may remand the matter to respondent no. 1 to reconsider the case of the petitioner afresh. Therefore, in the fitness of things it would be appropriate that respondent no. 1 decides the issue afresh, after giving due opportunity of hearing to the petitioner to present its case.