KAVATHIYA BRIJESH PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This appeal, under clause 14 of the Letters Patent, has been filed by the appellants who are the original petitioners before the learned Single Judge. On having failed in getting a favourable order before the learned Single Judge, the appellants are in appeal here challenging the order dtd. 24/12/2014 passed in Special Civil Application No. 17188 of 2014.

(2.) The appellants are 49 in number and at the outset it has been pointed out by Mr. K.B. Pujara, learned advocate for the appellants that the appellants at Sr. Nos. 6 and 20 have already been appointed as Teachers and therefore this appeal may be restricted to the appellants except appellants no. 6 & 20. This appeal is therefore heard qua the appellants except appellants no. 6 & 20.

(3.) It was the case of the original petitioners - appellants that they had passed B.A./M.A or B.Com/M.Com and that they had also passed B.Ed/M.Ed examinations and also had successfully undertaken the Teacher Eligibility Test-II in the subject of Social Studies. The petitioners were therefore eligible to be appointed as Vidhya Sahayaks/Teachers in the subject of Social Studies.