NILAMBEN GIRISHBHAI PATEL Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) It appears from the record that the appellant - original petitioner is already working as Vidhya Sahayak since 2000. It is the case of the appellant - original petitioner that subsequent to the oral judgement dtd. 24/04/2013 passed in the captioned petition, other four persons have been given seniority from year 1998 whereas her case was not considered, which was challenged in the said petition. One specimen order has been placed by learned advocate Mr.Rana on record.

(2.) Considering the issue involved in the present appeal and fact that the appellant - original petitioner has been appointed as Vidhya Sahayak in the year 2000 and fact that seniority has been given to some other Vidhya Sahayaks, we thought it fit to dispose of this appeal with a liberty to the present appellant - original petitioner to make a representation within a period of four weeks from today requesting the respondent authority to treat her at par with those Vidhya Sahayaks, who have been given seniority with effect from 1998. If such representation is made, the authority shall consider the case in accordance with law and if it is found that the case of the appellant is at par with other four persons, who have been given seniority pursuant to the oral judgement dtd. 24/04/2013 passed in Special Civil Application No.9565 of 1998, appropriate order may be passed. The authority shall decide the representation without being influenced by the present order of disposing of the appeal and any adverse observations made in the oral judgement dtd. 24/04/2013. The said representation shall be considered by the authority at the earliest and preferably within a period of four months from the date of receipt of such representation. With this, the present appeal is disposed of. Notice is discharged.