PROGRAMME OFFICER Vs. SHARMILABEN JITENDRAKUMAR BARIA

JUDGEMENT

(1.) Both these appeals under Clause 15 of the Letters Patent assails the correctness and validity of the common order dtd. 2/2/2024 passed by the learned Single Judge in Special Civil Application Nos. 515 of 2024 and 518 of 2024. Since in both the appeals a challenge is to a common order passed by the learned Single Judge, we are inclined to take both the appeals for adjudication.

(2.) In Letters Patent Appeal No. 188 of 2024 the respondent - original petitioner had applied for the post of Anganwadi worker at Jambusar Baria Faliya, Village Jambusar, Taluka : Devgadh Bariya. Pursuant to the application made by the petitioner, candidature of the petitioner was rejected on the ground that the petitioner had mentioned total marks scored in Semester-I examination of a degree course as 800 marks instead of 900 marks. On the basis of such mistake, the candidature of the petitioner was rejected.

(3.) In Letters Patent Appeal No. 189 of 2024, the respondent - original petitioner had applied for selection to the post of Anganwadi Worker at the Anganwadi Center at Jambusar Sarpanch Faliya, Village Jambusar, Taluka : Devgadh Baria, District Dahod. In this case, the candidature of the petitioner was rejected on the ground that the candidate had secured 547 marks out of 900 marks whereas, in online application form, it was reflecting as 647 marks out of 900 marks. Thus, on the basis of such observation. the candidature of the petitioner was rejected.