BHARTI HARESH PARYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking directions on the respondent to appoint the petitioner on the post of Vidyasahayak in open category.

(2.) The facts of the case are that the respondent No.3 issued advertisement dated 24.09.2012 inviting online applications for the post of Vidyasahayak in different districts. The same was postponed and fresh advertisement was issued on 10.06.2013. The petitioner applied for the post of Vidyasahayak in Upper Primary Section. The petitioner has also cleared the TET examination, and she was secured 67.12% marks in selection. Pursuant to the same, a callletter was also issued to her to remain present on 15.10.2013 for the purpose of District selection in the open category. The call-letter specifically mentions that if a candidate does not remain present on the date and time then the appointment shall be given to a subsequent candidate as per the choice of the District.

(3.) It is a case of the present petitioner that the petitioner could not remain present on 15.10.2013 due to the illness of her father and, thereafter, she made a representation on 17.10.2013 stating that she was unable to attend the same because of illness of her father. She, thereafter, requested to permit her to appear on 19.10.2013 but her request was not accepted.