CHETANABEN VITHTHALBHAI JANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Advocate Mr. H. S. Munshaw waives service of rule on behalf of the respondent No.2.

(2.) This petition under Article-226 of the Constitution of India is filed for quashing and setting aside the Communication dtd. 16/4/2021 and direct the respondent Authorities to consider the case of the petitioner for appointment to the post of Female Health Worker and treat the petitioner to be appointed on the aforesaid post pursuant to the recruitment process initiated pursuant to the Advertisement of the year 2018 (Annexure-B).

(3.) At the outset, learned Advocate for the petitioner has drawn attention of this Court to the order dtd. 17/6/2021, wherein by way of interim relief, it was directed that one seat in the recruitment process be kept vacant. Said order also recorded that against the post advertised being 81 in numbers, selection of 63 candidates has been announced. The main challenge to the Communication for treating the petitioner as disqualified by treating her to be not eligible on account of the educational qualification.