SHAMALBHAI C CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Bhaumik Dholariya, learned advocate for the petitioner, Mr.Kurven Desai, learned Assistant Government Pleader for respondent Nos. 1 and 2, Mr.H.S.Munshaw, learned advocate for respondent No.3 and Mr.Aditya Pandya, learned advocate for respondent No.4.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of rule on behalf of the State- respondents. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today. The prayer in the petition is that the impugned communication dtd. 22/2/2021, refusing to grant the benefit of permanency on completion of five years as part time Vidhya Sahayak be quashed and set aside.

(3.) The facts in brief would indicate that the petitioner was appointed as a part time Vidhya Sahayak by the School, respondent No.4, by an order dtd. 11/6/2014. Reading the order would indicate that this was pursuant to the approval given by the District Education Officer vide order dtd. 19/5/2014.