SUREKHABEN CHAMARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Claim for equality in the matter of relaxation from the requirement of passing through the duly prescribed selection process, for appointment in public employment, is the central theme of present group of appeals under Clause of 15 of the Letters Patent.

(2.) These groups of appeals arise from similar orders passed in different sets of Writ Petitions filed by the Health Workers. The manor group of petitions has been decided by a common order dated 23.9.2009 while certain other petitions also came to be disposed off by separate but similar order(s). The appellants - petitioners have declared that while most of the appellants are the Female Health Workers, the appellants in LPA No. 85 of 2010 in SCA No. 8611 of 2009, LPA No. 994 of 2010, LPA No. 995 of 2010, SCA No. 7450 of 2010, SCA No. 7071 of 2010, SCA No. 4735 of 2010, CA No. 4602 of 2010 are the "Multipurpose Health Workers (Male) and the petitions filed by them have also met the same fate, by similar orders.

(3.) Although the individual facts like the date of joining, total length of service etc. may differ from person-to-person, however since the broad facts-relevant for the purpose of deciding the controversy and the principal claim of all the appellants as well as the central issue/controversy are common and having regard to the fact that the mode and nature of appointments of all appellant Health Workers is, according to the claim of the appellants, similar all appeals are decided by this common judgment. The main contesting opponent is also common in all appeals.