MAHIDA JAYENDRASINH MAHENDRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Learned AGP Mr. Ronak Raval waives Rule for the Respondents.

(2.) THE present petition is filed by the petitioners under Articles 14, 16, 19, 21 and 226 of the Constitution of India and also under the Right of Children to Free and Compulsory Education Act, 2009 (hereinafter referred to as "the Compulsory Education Act") for the prayer as prayed for in detail in the prayer to quash and set aside filling up of the vacancies as per the advertisement dated 20.11.2014 proposing to fill up such vacancies in a particular ratio for the respective language, i.e. English, Gujarati and Hindi and / or Sanskrit. It is also prayed alternatively that a separate merit list of all the candidates may be prepared for total 548 vacancies in equal proportion, meaning thereby, 137 vacancies may be filled up by the candidates who have passed B.A. with English, 137 vacancies may be filled up by the candidates who have passed B.A. with Hindi, and 137 vacancies may be filled up by the candidates who have passed B.A. With Sanskrit.

(3.) HEARD learned Counsel Shri K.B.Pujara for the petitioners and learned AGP Shri Ronak Raval for the Respondents.