LAWS(GJH)-2022-3-1420

SANGITABEN SHAILESHBHAI GARASIYA Vs. STATE OF GUJARAT

Decided On March 17, 2022
Sangitaben Shaileshbhai Garasiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP appearing for respondents no. 1 to 3 and Mr. V.D. Parghi, learned advocate appearing for respondent no. 4 waive service of notice of rule.

(2.) Selection and appointment of respondent no. 3 as Manager - cum - Cook in the Mid Day Meal Scheme at Center No. 258-Kadval Panivad Centre, Jhalod is a subject matter of challenge in this petition.

(3.) Facts would indicate that the Mamlatdar, Jhalod issued an advertisement on 2/7/2020 inviting applications for appointment to the post of Manager - cum - Cook under the Mid Day Meal Scheme of the village primary school.