MAITRI H DAVE 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 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 for an order to extend the date i.e.30/4/2010 as stated in the judgement and order dtd.30/6/2009 passed by this Court in Special Civil Application No. 5797 of 2009 and other allied matters, and to continue them as ad -hoc on the same terms and conditions as ordered by this Court vide aforesaid judgement and order dtd.30/6/2009, till 31/12/2010 or till the regularly selected candidates from GPSC are available.