CHAUDHARY ANAMIKA AMRUTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. T. R. Mishra, learned counsel assisted by Mr. D. B. Patel, learned advocate for the petitioners in Special Civil Application No.14920 of 2019, Mr. Dhaval Barot, learned advocate for the petitioner in Special Civil Application No.14627 of 2021 and Mr. Utkarsh Sharma, learned Assistant Government Pleader for the respondents in both the petitions.

(2.) In both these petitions, under Article 226 of the Constitution of India, the petitioners have approached this Court with a prayer that a direction be issued to the respondents to include the names of the petitioners in the selection list at an appropriate place for the purpose of appointment as Live Stock Inspectors.

(3.) As far as petitioners of Special Civil Application No.14920 of 2019 is concerned, petitioner Nos.1 to 9 have passed their English in Standard 12, whereas, petitioner Nos.10 to 12 have passed their English in the Under Graduate Course. It is the case of the petitioner in Special Civil Application No.14627 of 2021 also.