EKTA CHELABHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants- original petitioners were aspirants to be appointed as Vidhya Sahahak, however they were treated ineligible for the reason that they were holding the degree of B.A. obtained from distant learning centre of respondent No.4- Srimati Nathibai Damodar Thakarshi, Women's University. The petitioners filed Special Civil Application seeking direction against the respondent authorities- District Primary Education Officer to accept the B.A marksheets and B.A trial certificates of the petitioners for the purpose of recruitment to the post and consider the petitioners case for arriving at the merit in the said recruitment.

(2.) Learned Single Judge dismissed the petition by his order dated 19.7.2021. It is this order which is sought to be called in question by the appellants.

(3.) The recruitment process was undertaken pursuant to the advertisement dated 1.9.2017 issued by the Selection Committee, copy of which figures on the record of the petition, (Annexure J, Page No.47). Instructions / conditions No.9 in the said advertisement inter alia provided that for the purpose of recruitment to the post of Vidhya Sahayak, the degree obtained by the University recognized by the University Grants Commission shall be accepted. It was further provided that the degrees obtained from the learning centres of the Universities outside the State will not be acceptable and such eligible will not be counted for the purpose of eligibility.