PATIL HARSHKAMAL PRAVINBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the parties, the matters are taken for final hearing.

(2.) Since both the petitions pertain to the same issue and the facts are common, facts of Special Civil Application No.1080 of 2020 are being recorded.

(3.) In both these petitions, in all 60 petitioners aspire for being appointed to the post of Live Stock Inspectors pursuant to their selection on such posts.