PANDYA JASWANTRAY KALYANBHAI Vs. STATE OF GUJRAT

JUDGEMENT

(1.) THE appellants, respondents Nos. 4 to 21 in above Special Civil Application no. 12245 of 2007, have preferred the present Appeal under Clause 15 of the letters Patent against the judgment and order dated 23rd May, 2007 passed by the learned Single Judge. The appellants are the candidates qualified to be appointed as

(2.) THE learned advocates are heard extensively. With the consent of the learned advocates the Appeal is heard and finally decided by this judgment.

(3.) THE petitioner is a blind female candidate belonging to Socially and educationally Backward Class qualified for being appointed as "vidya Sahayak" in the subject of music. In answer to the advertisement published on 17th April. 2007 given by the respondent No. 3, the district Primary Education Officer. Patan for recruitment of 17 Vidya Sahayaks (Music), the petitioner and the appellants had applied for selection and appointment as Vidya Sahayak (Music ). As the petitioner was not called for interview, she made further inquiries. She was informed that she was not called for the interview as she stood lower in the merit list. Feeling aggrieved, the petitioner preferred the above special Civil Application No. 12245 of 2007.