BANASKANTHA JILLA DALIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common questions of fact and law are involved in the above captioned Writ Applications, those were heard analogously and are being disposed of by this common judgment.

(2.) THE present petition, under Article 226 of the Constitution of India, is at the instance of members of the Scheduled Caste redressing a grievance that the respondents, while issuing advertisement for recruitment to the post of P.T.C. Vidhya Sahayak in the district of Banaskantha for the year 2007, failed to provide for reservation of the posts for the candidates belonging to the Scheduled Caste.

(3.) CASE of the petitioners: