AARTHI BHASKARCHAND PRADHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Nirav Mishra for the petitioners, learned Assistant Government Pleader Mr.Manan Mehta for the respondent - State and learned advocate Mr.D.G. Shukla for respondent No.2 - Gujarat Panchayat Service Selection Board.

(2.) The present petition under Article 226 of the Constitution is filed by the three petitioners wanting this Court to hold and declare that the petitioners are eligible and entitled to the post of Laboratory Technician, as they have been possessing degree in Medical Technology and M.Sc. in Microbiology and that the degrees were liable to be declared as equivalent. A direction is sought against the respondents to include name of the petitioners in the select list to the post in question.

(3.) Aspiring to be appointed to the post of Laboratory Technician, all the three petitioners applied on-line pursuant to Advertisement No.11/2016- 17 issued by respondent No.2 - Gujarat Panchayt Service Selection Board. It is the case of the petitioners that their names appeared in the merit list. They were called for verification of the documents, thereafter however appointment letters have not been issued which made them to file the present petition. The petitioners stated that they completed their Bachelor of Science, that is B.Sc. in the subject of Medical Technology. The petitioners have been further possessing the degree of M.Sc. in Microbiology.