PATEL BIPINKUMAR LALLUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Maulik G.Nanavati, learned Assistant Government Pleader waives service of notice of Rule for respondents Nos.1 and 2. Mr.P.V.Hathi, learned advocate waives service of notice of Rule for respondents Nos.3 and 4. Mr.Bhunesh C. Rupera and Ms.Rekha H.Kapadia, learned advocates wavies service of notice of Rule for respondents Nos.5 and 6.

(2.) These petitions under Article 226 of the Constitution of India, have been filed with the following prayers:

(3.) Respondent No.4, District Primary Education Officer issued an advertisement for appointment of Vidya Sahayaks in District Jamnagar. Pursuant thereto, the petitioners applied in the prescribed form, along with necessary documents and was given appointment as Vidya Sahayak. Certain complaints were received by the authorities regarding purported irregularities in the process of selection of Vidya Sahayaks. Pursuant thereto, the Director of Primary Education ordered an inquiry to be conducted. The said inquiry was conducted by the Deputy Director of Primary Education. The Inquiry Officer submitted his Report on 28-7-2010. After receipt thereof, the Director of Primary Education instructed the District Primary Education Officer to initiate proceedings, based upon the findings in the Inquiry Report. The District Primary Education Officer issued show cause notices to 84 persons named in the Report, including the petitioners. The noticees were given personal hearing and their statements were recorded. Thereafter, by the impugned order dated 07-01-2011 passed by the District Primary Education Officer (Respondent No.4), the services of 84 persons, including the petitioners, were terminated. Aggrieved thereby, the petitioners have approached this Court by filing the present petitions.