KRISHNAKANT DAHYABHAI PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. D. A. Bambhania, learned Government Solicitor waives service for respondent Nos. 1 and 2 and Mr. R. N. Shah waives service on behalf of respondent No. 3. At the request of the learned Advocates for the parties, the matter is taken up for final hearing today.

(2.) The sole question which has surfaced in this petition for determination is as to whether reservation in a single promotional post is permissible under the law ? In order to appreciate the aforesaid question, let us appreciate the undisputed facts of the case which are incapable of being disputed.

(3.) The petitioner herein is serving on the post of Principal in respondent No. 3 school. Since 1973 he was serving as an Assistant Teacher in the primary school which was getting grant from the Social Defence Department of the State of Gujarat. The said school is meant for deaf and dumb children. In Gujarat State there are about 30 schools for deaf and dumb children.