PRAVINBHAI PRABHATSINH PANDOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common questions of fact and law are involved in this batch of petitions, those were heard analogously and are being disposed of by this common judgment and order. These petitions are at the instance of the members of the scheduled tribes residing in the various parts of the districts of Panchmahals/Dahod and Bhavnagar. The Special Civil Application Nos.15324 of 2004 and 16780 of 2005 are at the instance of the members of the scheduled tribes of the district of Bhavnagar, whereas the Special Civil Application Nos.15331 of 2004, 16647 of 2005 and 17447 of 2005 are at the instance of the members of the scheduled tribes of the district of Panchmahals/Dahod.

(2.) THE petitioners have challenged the recruitment to the post of 'Vidhya Sahayak' which were filled-up pursuant to the advertisement published by the respondents dated 20 th July 2004, mainly on the ground that at the time of making the said recruitment, the respondent authorities failed to provide for full 15% reservation for the members of the scheduled tribes. The recruitment was at the instance of the Dahod District Panchayat and the Bhavnagar District Panchayat.

(3.) THE petitioners claiming to have possessed the requisite qualification for being appointed as 'Vidhya Sahayak' had applied for the same, but when the merit list was prepared, they were not called for interview as the respondents decided to curtail the percentage of reservation so far as the members of the scheduled tribes are concerned.