RATHOD PRAVINSINH RAMSIJI Vs. DISTRICT EDUCATION OFFICER

JUDGEMENT

(1.) THE petitioners, by way of this petition under Article 226 of the Constitution of India, have prayed for the following relief in para 6(A) of the petition:

(2.) THE case of the petitioners is that they are qualified to be appointed as teachers and waiting for their appointment in primary section. Government of Gujarat introduced Vidya Sahayak Scheme for unemployed teachers in the State of Gujarat. The respondent authorities issued advertisement on 27th June, 1998 for filling vacancies of 33 posts of Vidya Sahayaks in Palanpur District. Last date provided in the advertisement for acceptance of applications was 6th July, 1998. In response to the said advertisement, total 47 applications were received till the last date.

(3.) THE petition is opposed by the respondent No.1 by filing affidavit in reply dated 28th December, 1998. One more reply came to be filed by Administrative Officer, respondent No.3 dated 29th December, 1998. The petitioners have also filed rejoinder.