DHMMDIP KAWDU GAIKWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitoner seeking direction to the respondent authorities to accept the candidature of the petitioner for the post of Assistant Professor in the subject of economics with the respondent No.4-College.

(2.) Mr.Sahil M. Shah, learned advocate for the petitioner submitted that the petitioner having taught the subject of economics in Gujarati language in Government College is capable of teaching the subject of economics in the language of Gujarati.

(3.) Mr.K.T. Dave, learned advocate on behalf of Mr.Amit K. Dave, learned advocate for the respondent No.4 has resisted the petition on the ground that the respondent No.4-College is imparting education in Gujarati language and petitioner not having the knowledge of Gujarati language, is not in a position to teach the subject of economics in Gujarati language. Thus, in the interest of the students of the college it is not feasible for respondent No.4 to accommodate the petitioner in the respondent No.4- College.