ANITABEN RANCHODBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitions being Special Civil Application Nos.9134 of 2011 to 9140 of 2011 and 12099 of 2011 shall be referred as 'FIRST GROUP OF THE PETITIONS' and the petitions being Special Civil Application No.9180 of 2011, 18000 of 2011 and 18389 of 2011 shall be referred as 'SECOND GROUP OF THE PETITIONS'.

(2.) In the first group of the petitions, the petitioners have challenged the orders cancelling their appointments and removal from service without any disqualification for future service. In the second group of the petitions, the petitioners have prayed to direct the respondents to give them appointments forthwith as Vidyasahayaks/ primary teachers as per their merits pursuant to the advertisement dated 22.4.2008.

(3.) The petitioners of both the groups of petitions participated in the selection process undertaken pursuant to the above-said advertisement. The above-said advertisement was issued for the purpose of preparing select list for 785 vacancies for Vidyasahayaks in the primary schools under Jamnagar District Education Committee, Jamnagar. As per the advertisement, applicants were required to attach certified copies of the necessary certificates of their qualification and certified xerox copies of other certificates.