PUNAD DHANSUKHBHAI BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state and learned Advocate Ms. R.V. Acharya waives service of rule on behalf of the respondent no. 3.

(2.) This petition under Article-226 of the Constitution of India is filed with following prayers:

(3.) At the outset, it appears that the entitlement of the petitioners to be treated as Regular Teachers against regular pay-scale as provided for in the Policy for recruitment of Vidhya Sahayak framed in the year 1998 under Government Resolution dtd. 11/6/1998 were to be made available to the petitioners and accordingly, the Proposal was also forwarded by the District Education Committee under its Proposal dtd. 2/6/2014 and the name of the petitioners have appeared in the list forwarded with such Proposal.