HEMINKUMAR SHANTILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Dipak B. Patel, learned counsel appearing for the appellant and Mr. Rakesh P Patel, learned . Assistant Government Pleader appearing for the respondent No.1.

(2.) THIS Letters Patent Appeal has been filed by the appellant ­ original petitioner challenging the order dated 4.10.2012 of the learned Single Judge passed in Special Civil Application No.13316 of 2012 whereby the learned Single Judge dismissed the writ petition filed by the appellant.

(3.) THE appellant claims that he fulfills other criterias, but so far as educational eligibility criteria is concerned, he has passed B.Sc. in Biotechnology. Therefore, he filed a writ petition before the learned Single Judge claiming that B.Sc. (Biotechnology) be also treated as eligibility criteria for the post of Vidhya Sahayak (Maths/Science) and direction be issued to modify the essential educational qualification so that the appellant may also apply on- line for the post of Vidhya Sahayak (Maths/Science).