AASAL SURESHBHAI NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Bhavika Kotecha for the petitioners, learned Assistant Government Pleader Mr. Bhargav Pandya for respondent Nos.1 to 3, and learned advocate Mr. H. S. Munshaw for respondent No.4.

(2.) By presenting this petition, the two petitioners have prayed for a direction against the respondent authorities for consideration of their case for the post of Vidya Sahayaks as advertised in the year 2007, and further to consider them entitled to be appointed as per the criteria applicable on such date. By interim prayer, they prayed for stay on the recruitment process for the post of Vidya Sahayaks, which was not granted.

(3.) Noticing the facts from the record of the petition in a nutshell, the state authority had published advertisement on 24.01.2007 for recruitment to the posts of P.T.C. Vidya Sahayaks in the District of Banaskantha for the year 2007. However, in the advertisement, the reservation to the candidates belonging to Scheduled Caste was not provided. This led to filing of Special Civil Application No.5285 of 2007 and allied petitions by the petitionerBanaskantha Jilla Dalit Sangathan. In that petition, the contention was that since no post was advertised for Scheduled Caste, the entire process was rendered illegal. The said petitioner prayed for issuance of fresh advertisement after providing for the reservation.