MAHIDA DIGVIJAYSINH MAHENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the present group of petitions arise out of the same issue and facts, the same are heard and decided analogously by this common judgment and order.

(2.) All the writ-petitioners are seeking a direction to consider their case and grant similar reliefs to the petitioners, which are granted to the original petitioners / opponents of Letters Patent Appeal No.535 of 2017 and allied matters.

(3.) All the petitioners had applied to the post of Shikshan Sahayak, Secondary Grant-in-Aid School, pursuant to the advertisement published in the month of April 2016, accordingly, the merit-list was prepared by the State and the present petitioners have given their choice of posting as per the preference indicated in their application forms.