VANKAR PRAVINABEN MOHANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts of the case and having regard to the consent and request of learned advocates for the respective parties, the petition was taken up for final consideration.

(2.) By invoking jurisdiction of this Court under Article 226 of the Constitution, petitioners have prayed to direct the respondents to accept on-line application of the petitioners as per the criteria mentioned in the advertisement published on 22nd August, 2020. It is further prayed to process the applications of the petitioners.

(3.) It is the case of the four petitioners herein that for the post of Tedagar as well as Karyakar to be filled in, in the different districts of State of Gujarat, applications were invited by issuing public advertisement dated 22nd August, 2020. It was stated that authorities have launched Integrated Child Development Scheme in the year 1975 with objective to improve nutritional and health of children upto the age group of six years and to ensure psychological, physical and social development of the children. The Scheme undertakes various programmes such as early childhood development etc. It was stated that currently the Scheme is operational in 336 blocks with establishment of more than 50,000 Anganvadi centers across the State. It was for the recruitment of Tedagar and Karyakar in such centers that the process was initiated pursuant to the aforementioned advertisement.