PARMAR LAKSHMIBEN RATANSINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The writ petitions being Special Civil Application Nos.19185 and 20486 of 2022 have been filed seeking the following prayer:-

(2.) The writ petitions being Special Civil Application Nos.19187, 20157 of 2022 have been filed seeking the following prayer:-

(3.) By the order dtd. 01/11/2011, the petitioners, who were serving as Vidhya Sahayaks were terminated for the reason that their certificates and testimonials were in doubt. Thereafter, the petitioners challenged the orders before this Court in Special Civil Application No.6936 of 2011, Special Civil Application No.6933 of 2011. By the common order dtd. 30/7/2011, the writ petitions were disposed of with a certain directions issued to the Committee, which was formed by the State Government. It was directed by this Court to supply all relevant materials and inquiry report to the petitioners and the State Authority was directed to give an opportunity of hearing to the petitioners. Pursuant to the directions issued by this Court, show cause notices dtd. 8/9/2011 were issued to the petitioners by the District Primary Education Officer, Vadodara asking them to remain present on 27/9/2011 before the Committee with necessary documents. Thereafter, by the impugned orders dtd. 01/11/2011 and 29/4/2011 passed by the District Primary Education Officer, Vadodara cancelling the appointment of the petitioners as Vidhya Sahayak and accordingly, removing them from service. The removal orders have been passed in view of the alleged fake certificate produced by the petitioners of Gujarat State Kabbadi Association.