KANTILAL TULSIDAS PORANIYA Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the petitioner desirous of seeking appointment on the post of Director, Gujarat Education Service, Class - I (Administrative Branch) has prayed for the following reliefs:

(2.) The facts of this case may be summarized as under: 2.1 It is the case of the petitioner that he belongs to the Scheduled Caste. He has passed the M.A. and M. Ed. Examinations. He possesses the experience of teaching and administration of more than thirty years as a 'Primary Teacher' and 'Junior Lecturer' in the District Institute of Education and Training ('D.I.E.T.) and also as a 'Principal' of D.I.E.T.

(3.) On 29th February, 2016, a notice was issued to the respondents for final disposal, making it returnable on 4th March, 2016.