USHAGAURI DEVADAS BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the application of the petitioners have been rejected by interpreting Clause-18 of Chapter-K of the Government Resolution dtd. 1/4/2022.

(2.) Learned advocate Mr.Chudasama has submitted that since the spouses of petitioner Nos.1 and 4 are serving in grant-in-aid school and spouse of petitioner Nos.2 and 3 are working is Primary Education Department, their case would be governed as per Clause-18 of Chapter-K of the Government Resolution dtd. 1/4/2022.

(3.) Today, when the matter is taken up for hearing, learned AGP has forwarded a communication dtd. 15/12/2022, wherein the Education Department has opined that necessary modification/amendment is under consideration So far as Clause-4 of Chapter-E is concerned. He has further submitted that all the camps are cancelled in view of the various petitions pending before this Court. He has submitted that the application of the couple teachers of Primary Education Department would be reconsidered and categories of such teachers can reapply again. Learned AGP, on instructions, has submitted that accordingly the condition No.9, more particularly, last portion debarring the teachers from applying from in the school within the taluka, will not survive. Learned AGP, on instructions, has also submitted that the couple teachers of Primary Education Department within the taluka or outside the taluka can make an application as per the preference as mentioned in Clause-18 of the Government Resolution dtd. 1/4/2022 and the same shall be considered accordingly.