CHANGALA NARESHKUMAR LAXMINARAYAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in both the captioned writ applications are more or less the same, those were heard analogously and are being disposed of by this common judgment and order.

(2.) The writ applicants before me seek to challenge the legality and validity of the order passed by the respondent No.4 dated 22nd March 2004 terminating their services as the Vidhya Sahayaks. The writ applicants also seek to challenge the order dated 30th July 2005 passed by the respondent No.3 dismissing the appeals filed by the writ applicants against their respective orders of termination from service.

(3.) The respondent No.1 i.e. the Administrative Officer of the Nagar Prathmik Shikshan Samiti, Anjar Kachchh published an advertisement dated 5th February 2000 in the local newspaper of Kachchh, namely, 'Kachchh Mitra' for filling up the twelve posts of Vidhya Sahayaks.