SHAILESHKUMAR AMRATBHAI PATEL Vs. STATE OF GUJARATAND 2

JUDGEMENT

(1.) By way of present petition, the petitioner has inter alia prayed for quashing and setting aside the impugned decision of respondent No.2 denying appointment to the petitioner as Vidhya Sahayak and directing the respondent No.2 to issue appointment order to the petitioner as Vidhya Sahayak from retrospective effect and to grant him all the consequential benefits along with arrears with interest at the rate of 18% per annum.

(2.) During the course of hearing, it is submitted by Ms.Krina Calla, learned Assistant Government Pleader, that the issue involved in the petition is squarely covered by the order dated 16th February 2010 made by this Court (Coram : D.H. Waghela) in the case of Ajaysinh Vikramsinh Sarvaiya v. State of Gujarat and others, and therefore, in view of the same, the present petition is required to be disposed of.

(3.) It would be beneficial to reproduce the above cited decision as under :