PATEL NILESHKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Yatin N. Oza with Ms. Sonal R. Shah, learned Advocate Mr. K. B. Pujara, learned Advocate Mr. N. K. Majrnudar for the petitioners and Mr. Sunit Shah, learned Government Pleader with Mr. Apurva Dave, Vipul Mistri and Ms. Bhavika Kotecha, learned Assistant Government Pleaders for the State authorities in this group of petitions.

(2.) This group of petitions has been filed by petitioners against the note which has been advertised by the District Primary Education Officer while giving advertisement for the post of Vidya Sahayaks in different districts. Said note suggests that as regards appointment of the Vidya Sahayaks in the subject of A.T.D. and Music, against the decision of the learned single Judge of this Court in Special Civil Application No. 5601 of 1997, the State Government has filed Letters Patent Appeal before the Division Bench of this Court and subject to the final decision in L.P.A., the recruitment process will be initiated by giving separate advertisements for filling up said posts in each district as per requirements.

(3.) Initially, notices were issued in this group of petitions, and thereafter, rule was issued in each matter making it returnable on 15-3-2007 since the service thereof was waived by the learned Government Pleader as well as the learned A.G.Ps. appearing for the State authorities in this group of petitions, therefore group matters are heard today finally with consent of the learned Advocates.