PATEL SANGEETABEN MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for the following reliefs:

(2.) As the prayers suggest that the petitioner is challenging the letters dtd. 15/10/2022 and 20/10/2022 issued by the respondent authorities i.e. Director of Primary Education holding the camps as mentioned therein i.e. from 20/10/2022 to 29/10/2022 and further from 2/11/2022 to 20/11/2022.

(3.) Pursuant to the aforesaid communication, the petitioner participated in the camp, which was held on 31/10/2022. It is the case of the petitioner that the respondent authorities have not notified the vacancies in her Taluka appropriately and there were in all eight vacancies as and when the camp was organized and because of that, the petitioner would have been accommodated at the vacant post in Taluka Bayad, which would be falling vacant on 31/10/2022.