RAMANBHAI KAMJIBHAI MANAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.N.K.Majmudar for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta, who appeared on behalf of the respondent-?State and its authorities, upon service of copy of the petition in advance.

(2.) In this petition, the petitioner has prayed to direct the respondent authorities to treat the qualification held by the petitioner to be valid for the post of Sanitary Inspector. The petitioner further prays for a direction against the respondents to treat the petitioner's qualification of Multipurpose Health Workers basic course certificate to be equivalent for the post of Sanitary Inspector and include the name of the petitioner in the list of selected candidates.

(3.) The petitioner is an aspirant to be appointed to the post of Sanitary Inspector for which the respondents issued advertisement No.9/2017-?18. The eligibility to be appointed to the post is governed by the Multi Purpose Health Worker (Male), Class-?III, (Panchayat Service) Recruitment Rules, 2011.