LABANA LALITKUMAR KANWARJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Could a candidate who obtained his basic degree qualifications in Hindi medium of instruction, plead breach of Articles 14 and 16 of the Constitution, upon being treated not eligible for appointment as a teacher in the school imparting education in Gujarati medium?

(2.) By filing the present petition under Art. 226 of the Constitution, the petitioner seeks to set at naught the action on part of the respondents in denying the appointment to the petitioner on the post of Shikshan Sahayak. The petitioner further wants this Court to declare that the petitioner was eligible to be appointed to the post for Maths/ Science subject. The petitioner has prayed to grant appointment and all consequential benefits of salary and seniority to be given appointment on the post from 23rd March, 2017 along with other candidates in the recruitment process.

(3.) The petitioner has stated that he passed B.Sc. (Chemistry) examination as also obtained M.Sc. (Chemistry). These degrees were obtained from Mohanlal Sukhadia University, Udaipur, Rajasthan. The petitioner has further possessed B.Ed. Degree in the subjects of Maths, Science and I.T. Education from Gujarat University. The petitioner further cleared the Teachers' Aptitude Test-2014 of the Gujarat Secondary and Higher Secondary Education Board, Gandhinagar. According to the petitioner, he was qualified and eligible to be appointed as a Shikshan Sahayak in the secondary and higher secondary schools for the subjects of Maths and Science.