GADHAVI HARIDEV DINESHBHAI Vs. DIRECTOR OF PRIMARY EDUCATION

JUDGEMENT

(1.) The petitioners are the candidates, who are selected as Head Teachers by the State in direct selection and are alloted to different Districts, as per their choice, considering their merit. The question is of giving posting to them, in a particular school, in the District to which they are allotted. It is the case of the petitioners that, after being allotted to a particular district, the choice which the petitioners should have got for getting posting in a particular school, is restricted by the State to some extent and that is how injustice is meted out to them. With this grievance, the petitioners have approached this Court with the following main prayer (as quoted from the lead matter being Special Civil Application No.5959 of 2015).

(2.) It is requested by learned advocates for the petitioners that Special Civil Application No.5959 of 2015 be treated to be a lead matter.

(3.) Heard learned advocates for the respective parties.