PATEL TARABEN SOMABHAI Vs. VIDYA SAHAYAKS SAMITI

JUDGEMENT

(1.) In these petitions, since similar questions of law and facts arise, the petitions have been heard together and are being disposed of by a common judgement.

(2.) In these petitions, the petitioners are challenging the action of the respondents in not giving them appointments to the post of Vidhya Sahayak on the basis of the merits secured by them as calculated by the authorities as per the prevailing Rules and Regulations.

(3.) In Special Civil Application No. 7477 of 1999, the sole petitioner has stated that she is holding the qualification of SSC with PTC. For the purpose of recruitment of the primary school teachers, the respondent had issued an advertisement on 10.4.1991. In response to the said advertisement, the petitioner had applied. According to the petitioner, the selection process was carried out in the year 1991-92 and though the select list was never published, the respondents made appointments of several candidates, some of whom, according to the petitioner, had less marks on merits and the petitioner, who was having 63.44 per cent of marks on merit was not given appointment.