DEEPA RAMSWAROOP SARASWAT Vs. COMMISSIONER OF SCHOOLS

JUDGEMENT

(1.) Letters Patent Appeal No. 708 of 2022 was heard on 5/2/2024, whereas Letters Patent Appeal No. 711 of 2022 was heard on 6/2/2024. However, both these Letters Patent Appeals have common issue of law, therefore they are taken up together for deciding the issue.

(2.) Both these Letters Patent Appeals under clause 15 of the Letters Patent is directed against the judgment and order dtd. 12/4/2022 of learned Single Judge whereby the Special Civil Applications came to be dismissed rejecting the prayer made in the petitions.

(3.) Insofar as Letters Patent Appeal No. 708 of 2022 is concerned, the facts involved were that pursuant to the advertisement issued by respondent no.3 Gujarat State Secondary and Higher Secondary Staff Selection Committee for the post of Sikshan Sahayak in the Government secondary schools, the petitioner made online application. The petitioner had her graduation and the masters degree in Hindi medium and her main subject was English in the Masters course.