PRATIKKUMAR NATWARBHAI BAROT Vs. SABARKANTHA DISTRICT PANCHAYAT

JUDGEMENT

(1.) MR .T.R.Mishra, learned advocate for the petitioners has requested the Court to takeup this matter for final disposal as the pleadings are completed and controversy is in narrow compass. Shri Manish J. Patel, learned advocate appearing for the respondent submitted that there can not be any objection to such request, as now there is nothing more to add by way of any further affidavit and the pleadings are over. Hence, Rule. The service of Rule is waived by Shri Manish J. Patel, learned advocate for the respondent. Rule is fixed at the consent of the learned advocates for the parties.

(2.) THE petitioners by way of this petition have approached this Court invoking Articles 14, 16 and 226 of Constitution of India with following prayers.

(3.) LEARNED advocate for the petitioner invited this Court's attention to the averments made in paragraphs no.3 and 4 of the petition and contended that there was no earthly ground available for making an inquiry, which would have justified nonissuing of the order of appointment to the petitioners. Infact, the document at page26 dated 23/10/2009 issued by the State Government is very clear qua the admissibility and acceptability of the certificates issued by Universities and Deemed Universities for the purpose of appointment to the post of Sanitary Inspector. This document is dated 23/10/2009 and the same is therefore, could not have been overlooked by anyone much less by the person who is under obligation to act in accordance with law and who happens to be the appointing authority so far as the post is concerned.