WAGHELA BHARATKUMAR REVABHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner has made following prayer in paragraph 13(a) to 13(d) of this petition:

(2.) It is the case of the petitioner that the respondent No.1 issued advertisement dated 9.7.2004 at Annexure A for recruitment of total 1661 Vidya Sahayaks out of which 1572 vacancies were ear-marked for PTC Trained Graduates. The petitioner applied in response to the said advertisement. The petitioner was called for personal interview and after interview, the petitioner stood at Sr. No.2 in the select list for the post reserved for candidates belonging to Valmiki Category. The person at Sr. No. 1 Mr. Vinod Soneri was having merit of 68% and the petitioner was at Sr. No.2 having merit of 59.004%. The petitioner was, therefore, eagerly waiting for appointment. However, when the petitioner made inquiry on or before 17.8.2006, the petitioner came to know that the appointments were already made in the month of December, 2004. The claim of the petitioner was ignored and the candidates with less merit were given appointment and, therefore, the petitioner made representation dated 21.8.2006 but of no avail and the petitioner has thus approached this Court.

(3.) The petition is opposed by the affidavit in reply dated 14th September, 2006 filed on behalf of respondent No.1 as also affidavit in reply dated 14th September, 2006 filed on behalf of respondent No.6.