SHAH SWATI NAVNEETLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions are arising out of the same subject matter and subject matter of SCA No.21033 of 2016. The arguments were heard jointly and therefore, with consent of the parties, the petitions are being disposed of by this common judgment and order. The facts are taken from SCA No.4583 of 2018.

(2.) This petition under Article 226 of the Constitution of India is filed by the petitioner, who is appointed as a ad-hoc lecturer, Class-II in State Model Ayurveda College, Kolvada, Gandhinagar with a prayer clause as under:-

(3.) The petition came to be admitted by an order dated 1923.03.2018 and service conditions are protected. Then after, the State Government passed orders dated 12.06.2020 and 13.06.2020 which were the orders of appointment of selected candidate as lecturer after the due selection procedure by the Gujarat Public Service Commission (for short "GPSC"). The order dated 12.06.2020 was passed for discontinuing the services of the petitioner as ad-hoc lecturer in view of the available GPSC selected candidates and therefore, the petitioner filed Civil Application with the main matter praying, inter alia, for staying the implementation and execution of orders dated 12.06.2020 and 13.06.2020. The application also sought for prayer to restore the services of the petitioner as lecturer, Class-II with the respondent No.5-college.