RAKESHBHAI NATVARLAL PANCHOLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed by the petitioner to quash and set aside the notice dtd. 4/1/2022 issued by the respondent No.4.

(2.) It is the case of the petitioner that he is a physically disabled person. In the year 1991, he passed his 10 th standard. He thereafter went on vocational education career course for physiotherapy under the Gujarat State Examination Board. On applying for the post of Physiotherapist under the respondent No.4, Sevashram Hospital, Bharuch, after interview, the petitioner was selected and appointed vide appointment letter on permanent basis from 4/6/1997.

(3.) Mr.Tirthraj Pandya, learned counsel for the respondent No.2, State Council for Physiotherapy, would read the reply which indicated that in accordance with the provisions of the Gujarat State Council for Physiotherapy Act, the term "recognized qualification" under Sec.2(10) would mean the qualification obtained in physiotherapy from any of the Universities or Institutions mentioned in the Schedule. Reliance was placed on Sub- sec. 2 of Sec.19 to submit that any University or Institution which grants qualification for the physiotherapy professionals which is not included in the Schedule can apply to the government and only thereafter the course undertaken by such institute could be recognized.