GONDALIYA KOMAL CHANDRAKANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Shri Maulik Nanavati, learned advocate waives service of notice of rule on behalf of the respondents in each of the petitions.

(2.) IN all these group of petitions respective petitioners, who are seeking appointment on the post of Vidya Sahayak in upper primary school (Standard VI to VIII), have prayed for an appropriate writ, order or direction quashing and setting aside the action of the respondents in not providing relaxation up to 5% in the qualifying marks to the candidates belonging to the reserved categories, such as SC/ST etc. as provided by the National Council for Teacher Education vide notification dated 10/06/2011.