RAJENDRA MADHUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THE appellant, applicant for appointment to the post of Assistant Teacher in a secondary school, has preferred the present Appeal under Clause 15 of the Letters Patent against the order dated 18th November, 2008 made by the learned Single Judge in above Special Civil Application No.13664 of 2008.

(3.) PURSUANT to the public notice, the appellant had applied for selection and appointment to the post of Assistant Teacher in Economics in the respondent No.3, a non -government grant in aid secondary school. It appears that on the date of the interview in the month of October, 2006, only two candidates were present. The interview committee, therefore, decided not to conduct the interview. The deferred interview was held on 26th July, 2007. It is the case of the appellant that the respondent No.5 was selected in that interview. The first interview was cancelled with a view to favouring the respondent No.5. According to the appellant, the appellant ought to have been selected and appointed as Assistant Teacher. The learned Single Judge has rejected the writ petition on the ground of delay and laches. Therefore, the present Appeal.