ACHARYA MADHAVI BHAVIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Kaushik B. Pujara, learned advocate for the petitioner and Ms. Manisha Lavkumar Shah, learned Government Pleader assisted by Mr. Utkarsh Sharma, learned Assistant Government Pleader for the respondents appearing on caveat, through video conference.

(2.) Mr. Kaushik B. Pujara, learned advocate submitted that initially, a writ petition was filed before this Court by the petitioners, inter alia, seeking direction to the respondent authorities to consider the petitioners, who were appointed after May 2008, at par with the Ad-hoc Lecturers appointed in the Government Degree Engineering Colleges and Government Diploma Engineering Polytechnics before May 2008. The said writ petition came to be partly allowed by this Court directing the Respondent Authorities that the ad hoc Lecturers appointed after May 2008 should be put on par with the ad hoc Lecturers appointed prior to May 2008.

(3.) It is submitted that the State Government as well as the petitioners preferred Letters Patent Appeals before this Court. The Letters Patent Appeal filed by the State Government Came to be dismissed; whereas, the Letters Patent Appeal filed by the petitioners came to be partly allowed. It is submitted that the Hon'ble Division Bench modified the judgment and order passed by the learned single judge and restricted the benefit to the petitioners of salary to 3 years, preceding the filing of the petition that is from 2012 onwards. It is submitted that the said judgment of the Division Bench was unsuccessfully challenged before the Hon'ble Supreme Court by the State Government.