ARVINDSINH JASHVANTSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Prabhakar Upadhyay appearing on behalf of petitioner and learned AGP Mr. Shukla appearing on behalf of respondent - State Authority.

(2.) The grievance of the present petitioner is that he received a call letter dated 3rd February 2007 from the District Primary Education Officer, District Panchayat, Nadiad to remain present on 9th February 2007 between 10-30 am to 6-10 pm with original certificates and also one set of xerox. It was made clear in the said letter that if, petitioner will not produce original certificates along with original application, then, it should have to be presumed that petitioner is not interested in the post of Primary Teacher (Vidya Sahayaka).

(3.) According to petitioner, this letter was received about 11-00 am on 9th February 2007, but, there was a difficulty with him that he already filed application with original certificates at Kachchh - Bhuj for the post of Primary Teacher (Vidya Sahayaka) before that. So, the original certificates are lying at Kachchh - Bhuj, therefore, he was not able to produce the original certificates on 9th February 2007 before the District Primary Education Officer, District Panchayat Nadiad. Therefore, respondent authority has not accepted his application and request to extend the period for production of original certificate on 9th February 2007 has also been rejected by the respondents. Against which, present petition is filed by the petitioner.