BHEMABHAI DEVABHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed by the petitioners under Article 226 of the Constitution of India for appropriate writ, order or directions for quashing and setting aside the action of the respondents in not sending the petitioners for training for the post of Multi Purpose Health Workers commencing from 10/9/1998 and for directing the respondents to call the petitioners for training for the post of Multi Purpose Health Workers; and for restraining the respondents and their servants from imparting training commencing from 10/9/1998 for the post of Multi Purpose Health Worker to any person except without first calling all the eligible Superior Field Workers for the said training, pending admission, hearing and final disposal of this petition.

(2.) In this petition has been admitted by this Court (Coram : M.R. Calla, J.) vide order dtd. 20/11/1998.

(3.) Heard Ms.Pahva, learned counsel on behalf of M/s.Thakker Associates for petitioner Nos.1 to 10 and Mrs.Rita Chandabara, learned AGP for respondent Nos.1,2 and 4 and Mr.HS Munshaw, learned counsel for the respondent No.3.