PATEL KIRITKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present group of petitions, the issue involved regarding the post of Vidyasahayak is common and, therefore, all the matters are heard together and are being decided by this common judgment.

(2.) The present group of petitions is filed under Articles 14, 19, 226 and 227 of the Constitution of India for the prayers as prayed for inter alia seeking appropriate writ, order or direction that the demand of certificate made by the respondent by the impugned notice dated 01.07.2013 is illegal and further direction to restrain the respondents from taking any coercive action against the petitioners pursuant to such notice dated 01.07.2013 and also for further prayers as stated in detail regarding the appointment of the respective petitioners in different petitions.

(3.) The facts of the case briefly summarized are as follows:-