BHAGYAVANTI MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the appearing parties.

(2.) Mr. V.C.Thomas, learned advocate for the petitioners submitted that the issue raised in this petition is similar to the issues raised in Special Civil Application No.13806 and Special Civil Application No.13891 of 2020, wherein notice is ordered to be issued and it is made returnable on 16.12.2020. At the same time, in both the matters, the coordinate Bench of this Court directed the status-quo as to service condition of the petitioners to be maintained.

(3.) Mr. A.D.Oza, learned advocate for the respondent No.2 submitted that some of the petitioners have left the job and some of them are appointed on different dates by different authorities.