BALDEVBHAI AMRATBHAI DESAI Vs. GUJARAT STATE
LAWS(GJH)-2012-2-507
HIGH COURT OF GUJARAT
Decided on February 27,2012

BALDEVBHAI AMRATBHAI DESAI Appellant
VERSUS
DIRECTOR OF PRIMARY EDUCATION GUJARAT STATE Respondents

JUDGEMENT

- (1.)BY way of this petition under Article 226/227 of the Constitution, the petitioner, a teacher in a Primary Training College, seeks to challenge order dated 18.4.2001, passed by Joint Director of Education, State of Gujarat and also the order dated 19.6.2001, passed by District Education Officer, Patan and thereby not confirming the appointment of the petitioner on the post of Assistant Teacher in a school, which is being run and managed by respondent No.4 Trust. 2. The record reveals that respondent No.4 issued an advertisement for the post of Assistant Teacher possessing the following qualifications, after getting the NOC. Graduate in Arts or Science and Diploma in Second Class in Buniyadi Education or Graduates in education Second Class from recognized University.


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