NILESH SURESHBHAI DOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of Rule on behalf of the respondent - State of Gujarat in each of the petitions and learned advocate Mr. Vimal Purohit waives service of notice of Rule on behalf of the respondent - Chief Officer, Bagasara Seva Sadan. With the consent of learned advocates appearing for respective parties, present petitions are taken up for final hearing today.

(2.) By way of present petitions under Articles 14, 16, 226 and 227 of the Constitution of India, petitioner in each petition has challenged an order dated 12.09.2019 passed by the respondent - Bagasara Seva Sadan by which the service of each of the petitioners has been terminated without affording any opportunity of hearing and therefore, have submitted that the respondent Bagasara Muicipality has committed breach of principles of natural justice.

(3.) That, the petitioners were employeed as Class III with respondent - Bagasara Municipality before number of years i.e. in the years 1990, 1991 and 1992. The petitioners' services were terminated which was challenged before the Labour Court and the Labour Court passed an award in favour of each of the petitioners and since then the respective petitioners are working with respondent - Bagasara Municipality. That, each petitioner received the impugned order dated 12.09.2019 passed by the respondent - Bagasara Municipality whereby the services of the petitioners came to be terminated.