SNEHILKUMAR P JOSHIARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms. Sangeeta Vishen, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent Nos. 1 and 2 - State and Mr. D.G. Shukla, learned advocate waives the service of notice of rule on behalf of the respondent No. 3 - GPSC, in each of the applications.

(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, all these applications are taken up for final hearing today.

(3.) IN all these applications, the respective applicants have prayed to modify the judgement and order dtd.28/1/2010 passed in the Civil Application No. 13093 of 2009, by directing the respondents to continue the appointment of the applicants as ad -hoc lecturer till regularly GPSC selected candidates are available by making available to the applicants the benefit of extension of time granted to the respondents vide order dtd.28/1/2010 passed in Civil Application No. 13093 of 2009 and not to fill up the post of lecturers by appointing another set of ad -hoc lecturers -Class -II, in place of the respective applicants and further in the event of the availability of regularly selected candidates of the respective applicants may not be terminated until the principle of "Last Come First Go".