SANDIP BHARAT SINH GOHIL Vs. ADMINISTRATOR

JUDGEMENT

(1.) The petitioner claims to be a resident of Silvassa after marriage. According to the petitioner when he learnt about the advertisement issued for recruitment for the post of Trained Graduate Teacher ("TGT" for short) and Post Graduate Teacher ("PGT" for short) issued by the 2nd respondent, Assistant Director of Education, Dadra and Nagar Haveli, he applied for the post of PGT. A copy of the advertisement dated 8/8/06 is annexed to the petition.

(2.) It appears that on 24/8/06 a corrigendum was issued stating that preference will be given to the candidates from Dadra & Nagar Haveli. The petitioner was called for written test held on 15/10/06. The petitioner was then informed that he had qualified in written test for PGT. According to the petitioner he was called to the office of the 2nd respondent on 13/12/06 for verification of original documents pertaining to educational qualification, age etc. The petitioner was to also produce original Domicile Certificate issued by the Mamlatdar, Dadra Nagar Haveli, Silvassa.

(3.) According to the petitioner he learnt that in the merit list of candidates who had qualified in the written test for PGT Examination, he had stood first. The petitioner was eagerly awaiting the call for interview. According to the petitioner some of the other PGT candidates received calls for interview to be held on or before 15/12/06 but the petitioner did not receive the call. Since the oral interviews for the PGT candidates were already over without calling the petitioner although he stood first in the merit list and since the petitioner had learnt that candidate at Serial No. 2 i.e. the 5th respondent is likely to be selected, the petitioner filed the instant petition on 26/12/06.