NILESHKUMAR AMBABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. With the consent of the learned advocates for the respective parties, this petition is taken up for final hearing.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed that a direction be issued commanding the respondents to consider the application of the petitioner in the selection list for the post of Shikshan Sahayak in the subject of English to the recruitment dated 15.11.2019 and give appointment to the petitioner in any government school as per his merits. The petitioner further prays to hold and declare that the policy of the respondents in not considering the Bachelor of Rural Studies degree as equivalent to the Bachelor of Arts is unjust, arbitrary and illegal.

(3.) Heard Mr.Sudhanshu Jha learned advocate for the petitioner and Mr.Ishan Joshi learned AGP for the State.