STATE OF GUJARAT Vs. PATEL NARESHKUMAR PRAHLADBHAI

JUDGEMENT

(1.) This is an appeal, filed by the appellant-State under Clause 15 of the Letters Patent, challenging the common judgment and order passed by the learned Single Judge, dtd.: 27/6/2022, in Special Civil Application No. 5948 of 2021 and the allied matters.

(2.) The factual matrix of the present case are as under; Pursuant to the issuance of Advertisement No. 1/2021 by the appellant-State for recruitment to the post of Shiksan Sahayak in non-governmental grant-in-aid Higher Secondary Schools within the State, the Opponent, herein, i.e. the petitioner in Special Civil Application No. 6819 of 2021, applied for the same by filling-up online form.

(3.) Learned AGP, Mr. Desai, appearing for the appellant-State mainly placed reliance on Clause-23 of Advertisement No. 1/2021 and submitted that the provisions of Clause-23 would be applicable to the students, who have studied in the university, which is situated outside the State of Gujarat and who have obtained degree from such a university.