CHAUDHARY KHANJIBHAI VELJIBHAI Vs. MEHSANA DISTICT PANCHAYAT

JUDGEMENT

(1.) Rule. Mr.Sunil Shah learned counsel for respondent No.1 and Mr.Pujari learned A.G.P. for respondent Nos.2 and 3 waives service of rule. On the request of learned counsel these petitions are taken up today for final hearing.

(2.) Heard Mr.M.M. Prajapati for Mr.N.R. Tandel, learned counsel for the petitioners and Mr.L.R. Pujari, learned A.G.P. for the respondents No.2 and 3 and Mr.Sunil Shah learned counsel for respondents No.1.

(3.) In this Special Civil Application under Article 226 of the Constitution of India, the petitioners have been challenging the circular dated 22.12.88, whereby respondents No.2 and 3 decided not to make any appointments from the waiting list, in view of the new recruitment rules, for appointment to the post of Gram Sevak, having come into force with effect from 5.5.88.