Gujarat High Court
Priyanka vs State on 14 November, 2011
Author: Anant S. Dave
Bench: Anant S. Dave
Gujarat High Court Case Information System
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SCA/16998/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 16998 of 2011
=========================================================
PRIYANKA
H PANDYA & 16 - Petitioner(s)
Versus
STATE
OF GUJARAT THRO THE SECRETARY & 8 - Respondent(s)
=========================================================
Appearance :
MR
PR NANAVATI for
Petitioner(s) : 1 - 17.
GOVERNMENT PLEADER for Respondent(s) :
1,
None for Respondent(s) : 2 -
9.
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE ANANT S. DAVE
Date
: 14/11/2011
ORAL
ORDER
Heard learned Advocate for the petitioners, who submits that the petitioners were initially appointed on adhoc basis until regularly appointed Gujarat Public Service Commission (GPSC) candidates are available. Later on, though no candidates selected by GPSC were available, their services came to be terminated and now, the respondents have decided to recruit Medical Officer (Ayurveda) Class II again on adhoc basis, by an advertisement dated 27.10.2011 at Annexure 'F' to the petition.
According to the learned Advocate for the petitioners, the above mode is not available to the respondents and adhoc employees cannot be replaced by another batch of employees on adhoc basis.
In view of the above, respondents are directed to respond as to whether the procedure of appointing Medical Officer (Ayurveda) Class II is valid in accordance with the recruitment rules by sending proper requisitions to GPSC and further, whether the advertisement in question of recruitment on adhoc basis of Medical Officer (Ayurveda) Class II is in accordance with Recruitment Rules or not?
Issue NOTICE returnable on 24th November, 2011. Direct Service is permitted.
Sd/-
(Anant S. Dave, J.) Caroline Top