JYOTIKA GANPATSINH BARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The facts need not detain us in view of the extensive consideration of the issue involved in this petition at the hands of the co-ordinate bench of this court vide orders dtd. 9/9/2021 and 23/12/2021 which read as under:

(3.) In short, reading of the orders would indicate that it was the concern of the petitioner that though she has qualified by a higher percentage of marks in nursing being 63.25, by reduction of qualification standards in the subject of nursing and not extending that benefit of reduction in qualification in the subject of Gujarati, she was being deprived of appointment for the post of Staff Nurse in accordance with the advertisement under consideration. The contention of learned counsel for the petitioner is that in the year of the pandemic, the authorities had reduced the marks for the purpose of nursing and Gujarati to 30 and 30 respectively.