SUSHILABEN ISHWARBHAI GAMOTH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present appeal under Clause 15 of the Letters Patent has been filed by the appellant original petitioner against oral order dtd. 9/11/2022 passed by the learned Single Judge in Special Civil Application No. 1712 of 2017, whereby the learned Single Judge has dismissed the petition filed by the petitioner.

(2.) Heard Ms. Kirti S. Pathak, learned advocate for the appellant petitioner and Mr. Jaineel Parikh, learned AGP for the respondent State of Gujarat.

(3.) Learned advocate for the appellant has mainly contended that the appellant is having qualification of M.A. with First Class in the subject of Psychology and she has completed projects on the subject of Psychology offered by Higher Education School and she is having ten years experience. It is further submitted that the appellant applied for the post of Director, Gujarat Educational Service, Class-I (Administrative Branch), pursuant to the advertisement No. 115/2013-14 published by respondent No. 2. It is submitted that the appellant was called for written test on 15/6/2014 and she successfully cleared the same and obtained 99.33% and she was qualified for Viva-voce test. However, it was orally informed to the petitioner that she was found producing one scribbled document at the time of verification of educational testimonial. It is submitted that though requested by the petitioner, she was not called for Viva-voce test and therefore, the petitioner filed the captioned petition. It is submitted that the learned Single Judge dismissed the said petition vide order dtd. 9/11/2022 and therefore, the petitioner has preferred the present appeal.