ANSARI JULAYA ABDULRUB AHMEDALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Ronith Roy for learned advocate Mr.Anand Yagnik for the appellants, learned Assistant Government Pleader Mr.Manan Mehta for the respondent State and its authorities and learned advocate Ms.Mamta Vyas as well as learned advocate Mr.Prithu Parimal for the respondents in the respective appeals.

(2.) Both the captioned Letters Patent Appeals arise out of common order dtd. 22.9.2021 passed by learned Single Judge. The order reads as under.

(3.) The prayer in the main petition relate to permitting the candidates possessing the qualification of B.Ed Urdu for the post of Vidhya Sahayak in the primary and upper primary sections for the subject of languages. The petitioners who are stated to be holding the B.Ed degree with Urdu subject claimed themselves to be eligible to be appointed. They have prayed to include their names in the merit list and give them the appointment. On the other hand case of the respondents appears to be that the eligibility prescription as mentioned in the advertisement is the requirement of B.Ed (English/ Gujarati/ Hindi/ Sanskrit).