NARMADAPRASAD SHIVPRASAD MISHRA Vs. AHMEDABAD MUNICIPAL CORPORATION
LAWS(GJH)-1994-3-24
HIGH COURT OF GUJARAT
Decided on March 04,1994

NARMADAPRASAD SHIVPRASAD MISHRA Appellant
VERSUS
AHMEDABAD MUNICIPAL CORPORATION Respondents

JUDGEMENT

SHAH - (1.) * * * *
(2.) In this group of petitions, the petitioners have challenged the action of respondents in cancelling the select list for the post of Pagi, prepared as back as 4th of February, 1987, pursuant to advertisement dated 7th of September, 1983. The petitioners are the candidates, who applied for being considered and appointed for the post of Pagi. It appears that Ahmedabad City Primary Education Committee issued an advertisement in the Newspaper on 7th of September, 1983 inviting applications from eligible candidates for the post of Pagi. The petitioners applied for such post and they were called for interview and ultimately a list of selected candidates was prepared. It is described as "Select list of candidates for the post of Pagi". The list was of 193 candidates. It is signed by the then Chairman of the Municipal School Board, Ahmedabad.
(3.) It is required to be noted that pursuant to the aforesaid advertisement, 2172 candidates applied and they were interviewed and after extensive process of selection, select list of 193 candidates was prepared. It appears that the said select list was approved by Staff Selection Committee on 4th of February, 1987 vide its Resolution No. 234. Such resolution was passed by the Committee on 4th of February, 1987.;


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