ANITKUMAR AMRATBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The captioned writ petitions are filed seeking a direction on the respondent authorities to accept the application forms of the petitioners by considering their 5 years teaching experience rendered as Shikshan Sahayak in the registered non-government granted secondary and higher secondary schools.

(2.) As regards the prayer seeking quashing and setting aside the Rule 2(d) of Notification dated 11th February, 2011 is concerned, the petitioners have not pressed the same before the Division Bench.

(3.) The entire case of the petitioners is based on the definition of 2(d) of the Teachers and Headmasters of the Registered Private Secondary and Higher Secondary Schools (Procedure for Selection) Rules, 2011 (for short "the Rules, 2011") which was promulgated vide notification dated 11th February, 2011.