MAHESHBHAI HAMIRBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioners seeking direction to the respondent authorities to recruit the present petitioners to the post of Multipurpose Health Workers and consider the representation of the petitioners made in this regard. The directions are also sought to fill up the vacant post of Multipurpose Health Workers.

(2.) Learned advocate for the petitioners submitted that in response to the advertisement issued by the District Panchayat Selection Committee, Junagadh on 15/11/2016 for recruiting 27 Multipurpose Health Workers, the petitioners had made an application and the names of the petitioners appeared in the provisional select list. Learned advocate for the petitioners drew attention of this Court to the provisional selection list placed on page 42 onward to indicate that the name of the petitioner No.1 had appeared at Sr.No.34 in SC category and name of petitioner No.2 appeared had Sr.No.47 in category of SEBC.

(3.) It is the case of the petitioners that several candidates whose names had appeared in the provisional merit list have either not joined or their candidature has not been considered and accordingly, the final select list was prepared, wherein the names of the petitioners are not reflected. Learned advocate for the petitioners submitted that as on date also, there are four vacancies which are available in the post of Multipurpose Health Worker and therefore, as the names of the petitioners had appeared in the provisional merits list, the petitioners should be adjusted against those four vacant seats.