JAGRUTIBEN ISHVARLAL PATEL Vs. STATE OF GUJARAT
LAWS(GJH)-2017-3-443
HIGH COURT OF GUJARAT
Decided on March 06,2017

Jagrutiben Ishvarlal Patel Appellant
VERSUS
STATE OF GUJARAT Respondents




JUDGEMENT

VIPUL M.PANCHOLI,J. - (1.)Whether the Degree in Bachelor of Computer Application (BCA) is a valid degree for the post of Head Teacher is the controversy involved in these appeals. Hence, both these appeals are disposed of by this common order.
(2.)In Letters Patent Appeal No.178 of 2017, challenge is made to the interim order dated 30.01.2017 passed by the learned single Judge in Special Civil Application No.1580 of 2017 by which the writ petition was admitted and notice was issued for considering the issue of interim relief.
2. 1 Whereas, challenge in Letters Patent Appeal No.192 of 2017 is to the final order dated 03.02.2017 passed by the learned single Judge in Special Civil Application No.1823 of 2017 by which the said petition was dismissed summarily.

(3.)The facts necessary for this order are drawn from Special Civil Application No.1580 of 2017;
It is the case of the petitioner that she is possessing the qualification of Degree in Bachelor of Computer Application and has cleared the P.T.C. Course. The State Government, through its Education Department, framed the Recruitment Rules for the post of Head Teachers Class-III in the subordinate services of the Directorate of Primary Education or the District Primary Education Committees or the Municipal Primary Education Committees, 2012, vide Notification dated 18.01.2012, for conducting the Head Teacher Aptitude Test (HTAT). The petitioner cleared the HTAT in May 2015 and thereby, became eligible for appearing in the recruitment process for appointment of Head Teachers.



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