SATISHKUMAR RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS Letters Patent Appeal is at the instance of the unsuccessful writ -petitioners and is directed against an order dated 25th November 2013 passed by a learned Single Judge of this Court by which His Lordship dismissed the Special Civil Application filed by the appellants.

(2.) BEING dissatisfied, the writ petitioners have come up with the present appeal.

(3.) THE petitioners possess the necessary qualification prescribed under the Gujarat Civil Services (Classification & Recruitment [General]) Rules, 1967 [the Rules hereafter] for appointment to the post of Kaushalya Sahayak / Supervisory Instructor. The petitioners have the requisite qualification of SSC and diploma in various trades such as Diploma in Mechanical, Automobile etc., and they acquired the aforesaid qualification from the Technical Education Board under the concerned respondent -authorities.