JAYSHREE DINKARRAI UDANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Anvesh Vyas learned advocate for the petitioner, Mr.Chaitanya Joshi learned advocate appearing for respondent no.1-GPSC and Mr.Soaham Joshi learned AGP appearing for the State.

(2.) This petition under Article 226 of the Constitution of India prays for a direction to the respondents to regularize the services of the petitioner on the post of lecturer.

(3.) The case of the petitioner is that the petitioner is working as an ad-hoc lecturer with the Gujarat Ayurvedic College. Her appointment order is dtd. 6/8/2011. The order subsequently stipulates that the petitioner will have to give way as and when a regularly selected candidate of the GPSC is available.