SONAMBEN GOVINDBHAI DAMOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Aditya Pathak and Mr. H. S. Munshaw, learned advocate waive service of notice of Rule on behalf of respective respondents.

(2.) This petition is filed challenging the action of the respondents in not extending the benefits of circular dtd. 22/5/1997 to the petitioner. It is also prayed that after granting the benefit of circular dtd. 22/5/1997, the case of the petitioner may be considered for appointment to the post of Vidhyasahayak/Primary Teacher.

(3.) The facts in brief referred in this petition are as under: -