GOMTIBEN DHANABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioners have inter alia prayed for quashing and setting aside the action of respondents of not regularizing the petitioners' services despite 18 years' continuous service as well as not granting benefits under Dolatbhai Parmar Circular and granting all such benefits to their juniors and threatening to terminate the petitioners' services and granting all consequential reliefs, including regularization with all service benefits.

(2.) During the course of hearing, Mr.J.K. Shah, learned Assistant Government Pleader, has relied upon the contents of the affidavit-in-reply, and has submitted that the case of the petitioners is squarely covered by the decision of this Court (Coram : K.S. Jhaveri, J) rendered on 30th July 2004 in Special Civil Application No.7122 of 1991 and other allied petitions. It would be beneficial to reproduce the said decision as under :

(3.) In view of aforesaid, when the issue involved in the present petition has already been decided by this Court by way of above cited decision, in light of the same the present petition is required to be disposed of and the same stands disposed of accordingly. The parties to abide by the above cited decision. Rule is discharged with no order as to costs. Interim relief, if any, stands hereby vacated.