TEJALBEN JAYANTIBHAI NAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners of all these petitions have applied for the posts of Female Health Worker pursuant to the advertisement issued by the respondent No.3. The advertisement is for appointments on 22 posts of Female Health Worker with other posts. The petitioners have prayed to direct the respondent No.3 to permit them to appear in the open interview to be held on 27.6.2013 for the post of Female Health Worker without insisting for registration of Female Health Worker (FHW) Course and have challenged the advertisement dated 20.6.2013 insofar as it provides for registration of the said course as one of the requirements.

(2.) SINCE common questions are raised in all the petitions on almost identical facts, the petitions are heard and decided together.

(3.) THE petitions are opposed by filing affidavit -in -reply in the first petition on behalf of the respondent No.3 which is relied for other petitions and also by affidavit -in -reply filed on behalf of Gujarat Nursing Council in the second petition and relied on in other petitions. In the first petition, the petitioner has filed affidavit -in -rejoinder and in other petitions, the petitioners have filed affidavits in support of the petitions.