HARISH KAKWANI Vs. GUJARAT INSTITUTE OF EDUCATIONAL TECHNOLOGY

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the order of the learned single Judge dated 28th August, 2000 passed in Special Civil Application No.8830 of 2000, by which the learned single Judge has dismissed the said Special Civil Application summarily at the admission stage. The issue involved in the present litigation is regarding appointment to the post of Director, Gujarat Institute of Educational Technology (GIET).

(2.) The appellant-original petitioner moved this Court by the said Special Civil Application challenging the appointment of respondent No.3 herein to the aforesaid post of Director by way of Notification dated 20th July, 2000. It is the say of the appellant that he is holding the qualifications of M.Sc. as well as Diploma in Drama and is having experience of Production and Management in different media, like Audio and Video, which is one of the requirements for the post of Director. The appellant was appointed as Assistant Station Director, Doordarshan, Ahmedabad in 1994.

(3.) GIET is established by the State of Gujarat to assist the Department of Education in the implementation of its educational policies and major educational programmes through educational technology at all levels, and for that purpose, it undertakes to produce educational programmes for media, such as T.V., Radio, Audio-Video Cassette Player, films, etc. As per the rules, the qualification for the post of Director is prescribed in Rule 22. As per the same, GIET shall have a full-time Director, who shall be appointed by the State Government on deputation or on a contract basis. The relevant Rule is as under :-