SANGITABEN DAHYABHAI PARMAR Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) HEARD Mr. D.P. Joshi, learned advocate for the petitioner and Mr. Niraj Ashar, learned AGP who has appeared on advance service of petition.

(2.) IN the present petition, the petitioner has prayed that : This Honourable Court be pleased to issue a writ of mandamus or any other appropriate writ, order or direction in the nature of mandmus, directing the respondent authorities to appoint present petitioner as Vidhyasahayak as per the advertisement dated 24.01.2007 and as per the application dated 29.01.2007 in the interest of justice.

(3.) THE petitioner, in the present petition claimed that respondent may be directed to appoint the petitioner as Vidhyasahayak in connection with the process of recruitment which commenced and was conducted in pursuance to the advertisement dated 24.01.2007.