GOPALKUMAR MOHANBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) At the outset, learned advocate Mr.Kaushal Modi has submitted that the issue raised in the present writ petition is squarely covered by the decision of the Division Bench dtd. 8/7/2022 passed in Letters Patent Appeal No.1411 of 2018 and allied matters, and also the order passed by the Coordinate Bench dtd. 30/8/2022 passed in Special Civil Application No.4364 of 2019.

(3.) In the present writ petition, the petitioner, who is working as Multipurpose Health Worker, has prayed for restraining the respondent nos.1 and 2 from terminating his service on the ground that the educational qualification/certificates obtained from the respondent no.3- University, are not valid. The respondent no.3-University, from which the petitioner has obtained Diploma certificate, has been doubted by the respondent authority. The issue with regard to such certificates having been obtained from various universities by the Multipurpose Health Workers, were examined by the Division Bench in various Letters Patent Appeals. By the order dtd. 8/7/2022 passed in Letters Patent Appeal No.1411 of 2018 and allied matters, the Division Bench after hearing the respective parties has passed the following order:-