VAJA MEHULKUMAR PITHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocate Mr. JK Parmar on behalf of the petitioner, learned AGP Mr. Vipul Mistry appearing for respondent. Today, learned advocate Mr. Parmar placed the draft amendment on record, which has been allowed with a direction to the petitioner to carry out the same within a period of one week from today.

(2.) The grievance of the present petitioner is that, the respondent No. 3 published an advertisement inviting applications for appointment against 644 posts of Vidhya Sahayak in various Primary Schools within the Junagadh District, at annexurc A. Annexure A is advertisement for the year of 2004 dated 9/7/2004, According to the petitioner, he possessed qualification of C.P.Ed, while petitioner No. 2 possessed qualification of B. Ed. The respondent No. 3 had prepared list of 644 posts, and also prepared one more wait list of 100 candidates. The respondent No. 3 had issued interview calls to the petitioners on 21/10/2004 and also issued letter dated 31/10/2004 for selecting the place of service of both the petitioners by intimating to remain present at District Education and Training Bhavan, Bilkha Road, Junagadh on 9/11/2004.

(3.) This Court (Coram : Hon'ble Ms. R.M.Doshit, J) had directed the Government to fill up the post of candidate of C.P.Ed also.