LAWS(GJH)-2017-2-304

DAXESHKUMAR KANTIBHAI PRAJAPATI Vs. STATE OF GUJARAT

Decided On February 15, 2017
Daxeshkumar Kantibhai Prajapati Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The petitioner challenges the action of the Respondents of not accepting the hard copy of the online application form filled-up by him for the purpose of direct recruitment to the post of Head Teacher on the ground that he is not having requisite qualification of five years experience of teaching, as mentioned in the advertisement.

(2.) According to the petitioner, he is possessing the teaching experience of six years. He also has passed Head Teachers Aptitude Test (for short, 'HTAT') conducted by the State Examination Board, Gandhinagar, with 90 marks. He, therefore, is eligible and qualified to be selected for appointment on the post of Head Teacher for Primary School in Standards- 1 to 5 and Standards-6 to 8.

(3.) An advertisement came to be issued on 22.01.2017 for recruitment to the post of Head Teachers for Primary Schools of District Education Committees, Municipal School Board. The applications were to be submitted online between 25.01.2017, 11:00 a.m. onwards up to 03.02.2017, 03:00 p.m. The candidates, after submission of applications online, are required to submit the hard copy of the printout of the online applications filled-in by them physically at the acceptance centre from 25.01.2017 up to 03.02.2017, 05:00 p.m. On the ground of lack of requisite teaching experience of five years, the petitioner has been denied acceptance of the hard copy.