PATEL NILPABEN NAGJIBHAI Vs. DISTRICT PRIMARY EDUCATION OFFICER

JUDGEMENT

(1.) These four writ petitions, pertain to the selection and appointment of the petitioners therein as Vidhya Sahayaks. The petitioners were appointed as Vidhya Sahayaks and posted at their respective places of posting, which postings, later on, were came to be cancelled. Being aggrieved by the impugned orders of cancellation of their postings, the petitioners approached this Court for the redressal of their grievance. Since the subject matter of these petitions and the issue involved for determination is the same, it is proposed to dispose of all these matters by a common judgment.

(2.) The petitioner of SCA No.10384 of 1998 was called for interview vide interview call letter dated 25.07.1998 issued by the District Primary Education Officer, which has been annexed as Annexure-A to all the petitions. Having been selected, the petitioner was called for exercising her option to select the place of posting vide letter dated 25.10.1998 at an open camp arranged for this purpose on 05.11.1998(Annexure-B to all the writ petitions) of the respondent no.1. A perusal of letter dated 25.10.1998 shows that the petitioner has been asked to select her place of posting since she was at serial no.1 in the merit, in the general category, having secured 81.03% marks. According to the petitioner, as per the instructions dated 08.10.1998 issued by the Director of Primary Education Officer to all the District Primary Education Officers, the meritorious candidates were to be posted according to their choice. Accordingly, the petitioner was asked to give her option regarding place of posting, which she gave, and thereafter order dated 05.11.1998 was issued. The petitioner was posted to the place of her choice i.e. at Indiranagar (Sander) Primary School, Taluka Patan. She joined her duties on 12.11.1998 and remained at the said school until 2.12.1998, when she was relieved by the impugned order dated 25.11.1998 passed by the respondent no.1.

(3.) The petitioner of S.C.A.No.10385 of 1998 was called for the interview vide interview call letter dated 25.07.1998 issued by the District Primary Education Officer, annexed as Annexure-A. Having been selected, she was called to exercise her option for selection of place of posting vide letter dated 25.10.1998 of Respondent no.1 at the open camp arranged on 05.11.1998. A perusal of letter dated 25.10.1998 shows that the petitioner was at serial no.7 in the merit, in the general category, having secured 79.30% marks. The petitioner gave her option and vide order dated 05.11.1998, was posted at Ramnagar Primary School, Taluka Patan. The petitioner joined her duties on 11.11.1998 and she discharged the same upto 02.12.1998, when she was relieved by the impugned order dated 25.11.1998 passed by the respondent no.1.