MANISH MANSUKHBHAI RAGHADAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As the facts in the two petitions captioned herein are similar and the issues involved identical, they were heard together, and are being treated for disposal by this common judgment.

(2.) The two petitioners of Special Civil Application No.9331 of 2017 have prayed for a direction to declare as illegal the action on part of District Education Officer, Navsari and District Education Officer, Anand - respondent Nos.4 and 5 respectively, in not granting to the petitioners the letters of recommendation for the appointment to the post of Shikshan Sahayak (Assistant Teacher). The petitioners have prayed for declaring that the petitioners were eligible and entitled to be appointed to the post. In the other Special Civil Application also, the two petitioners have prayed on the similar lines to declare the action on part of District Education Officer, Valsad - respondent No.4 therein to be illegal, further seeking appointment to the post.

(3.) Outlining the relevant facts, all the four petitioners in the two petitions passed their Higher Secondary School examination and thereafter passed the B.Com. Examination. They undertook the Master Degree course of M.Com. which they completed. They also passed B.Ed. examination and cleared Teachers' Aptitude Test (TAT) prescribed under the Teachers and Headmasters For Registered Private Secondary and Higher Secondary Schools (Procedure for selection) Rules, 2011. At the graduation level, the petitioners had Statistics as one of the subjects whereas the said subject of Statistics was the main subject at the Master Degree level.