DESAI NEETA HARJIBHAI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) THIS Appeal preferred under Clause 15 of the Letters Patent arises from the common judgment and order dated 13th december, 2007 passed by the learned single Judge in so far as the above Special civil Application No. 23734 of 2007 has been rejected. The appellant is the writ petitioner.

(2.) PURSUANT to the advertisement given by the Gujarat Public Service Commission (hereinafter referred to as "the commission") published on 17th March 2006, the appellant - writ petitioner had applied for selection and appointment to the post of District Education Officer Class - I (Administrative Branch) or equivalent post. The appellant was called upon to take elimination test. The appellant successfully took the said elimination test. Nevertheless she was not called for the interview. The reason given out was that she did not possess the requisite qualifications. Upon further inquiry, the petitioner was informed that she did not possess the requisite experience. Feeling aggrieved, the petitioner preferred the above writ petition, which has been rejected by the learned Single Judge. Therefore, the present Appeal.

(3.) BY the abovereferred advertisement published on 17th March 2006, applications were invited from eligible candidates for appointment as District Education Officer or equivalent post Class - I (Administrative branch ). The requisite educational qualifications were Bachelor's degree in first Class of a recognized university or a bachelor's degree with a Master's decree and the degree in Education. The candidates were also required to possess at least seven years' teaching or supervisory or administrative experience. According to the petitioner, she has the requisite teaching experience. She has been teaching as an assistant Teacher in Stree Adhyapan mandir (PTC College) Harijan Ashram, ahmedabad since 1st January 1992. It is, however, undisputed that the petitioner acquired Bachelor's degree in the year 1992 and a degree in Education in the month of may 1999. It is admitted that on the last date of submitting application i. e. on 17th april 2006, the petitioner had not completed seven years' experience since her acquiring the requisite education qualifications.