JALPA HEMANTGIRI GOSAI Vs. DIRECTOR, EMPLOYMENT AND TRAINING

JUDGEMENT

(1.) THIS petition filed under Article 226 of the Constitution of India is for the following relief:-

(2.) IT is the case of the petitioner that pursuant to advertisement for recruitment for about 2500 posts of Supervisor Instructor Class-3 in Industrial Training Institute, in the State of Gujarat in August 2011, the petitioner had applied on-line for the said post. Application of the petitioner was verified with the documents, like mark-sheets and certificates, as required, at Porbander Center on 17.8.2011 and copy of receipt of the documents was also given to the petitioner. The petitioner was subsequently permitted to appear in MCQ Based OMR Test for the said post, which was conducted on 8.10.2011 at Junagadh. In the said test, the petitioner secured 68 marks and obtained 247th rank. The petitioner thus became eligible for appointment and accordingly, she was handed over appointment letter by the Hon'ble Chief Minister at Mahatma Mandir, Gandhinagar on 21.11.2011 with other about 2500 candidates. The petitioner has averred that the petitioner was then called to remain present at ITI, Gandhinagar on 25.11.201, which was a place for selection/counseling. The petitioner remained present at the said place on 25.11.2011 and the petitioner was also given selection letter and a form. However, the concerned authority, thereafter, refused to accept the selection letter and form from the petitioner and without assigning any reason, informed the petitioner that she could not be given appointment for the said post. The petitioner, therefore, approached respondent No.1 on or about 26.12.2011, where also, without assigning any reason, the petitioner was informed that she could not be given appointment. The petitioner has, therefore, filed this petition for the above-said relief.

(3.) I have learned advocates for the parties.