DODIYA URVASHIBEN DUDHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions have been filed by the petitioners who are appointed as Vidhya Sahayaks in the districts of Chhota Udaipur, Kutch and Devbhumi Dwarka in Standards 1 to 5. The prayers in these petitions are that they may be permitted to apply for the post of Vidhya Sahayaks pursuant to the advertisement no.124 of 2022 issued by the Director of Primary Education for recruitment of Vidhya Sahayaks in Classes 1 to 5 and 6 to 8 in the general vacancies that have arisen and also in the deficit vacancy advertisements issued by the Director of Primary Education on 26/1/2022. Also impugned in this petitions are orders rejecting the grant of NOC to the petitioners to apply for such post. Further prayer is that the application for NOC should have been considered in accordance with the resolution dtd. 22/3/2017.

(2.) Mr.Gaurav Chudasama learned counsel for the petitioner would submit that advertisement no.124 of 2022 was issued on 26/1/2022 for recruitment of Vidhya Sahayaks; deficit in standards 1 to 5 and 6 to 8 for Gujarati Medium in the primary schools of the District Education Committee and Municipal Corporation Committee. Advertisement was also issued for general vacancies of the same employers. Last date of the application being approaching, this Court while issuing notice in these matters, passed the following order:

(3.) According to Mr.Chudasama, condition no.18 of the advertisement stipulated that as per the provisions of the Resolution dtd. 22/3/2017, if a candidate is working in government primary schools as a Vidhya Sahayak or as a teacher and if they are applying for the same cadre, before such application be made, the candidates should obtain NOC from their respective appointing authorities.