JITESH KISHORCHANDRA KHETIYA Vs. COMMISSIONER OF HIGHER EDUCATION

JUDGEMENT

(1.) Heard Ms.Mamta Vyas, learned counsel for the petitioner, Ms.Surbhi Bhati, learned Assistant Government Pleader for respondent No.1, Mr.Premal Rachh, learned advocate for respondent Nos. 2 & 3 and Mr.Shivang Thacker, learned advocate for respondent No.4.

(2.) Rule returnable forthwith. Learned counsels appearing for the respective respondents waives service of rule. With the consent of learned advocates, taken up for final hearing today.

(3.) The petitioner prays that the action of the respondent in issuing a fresh advertisement for the post of Principal dtd. 19/10/2019 be set aside and the petitioner's appointment as Principal be effectively made from 04. 08.2017. Facts in brief would indicate that the petitioner passed the qualification of B.Com, M.Com and Ph.D. The petitioner was appointed as a Lecturer in M.P.Shah Commerce College, Jamnagar where he worked from June 1993 to April 1998. He was appointed as a lecturer on 1/1/1999 at Shri M.J.Goriya College, Jamkhambhadiya in 1999 and was entrusted with the duty of co-ordinator at Babasaheb Open University.