STATE OF GUJARAT Vs. KRUSHNAKANT PATEL

JUDGEMENT

(1.) THOUGH Civil Applications are listed on board, with the consent of learned counsel for the parties, we have taken up the Letters Patent Appeals as well as Civil Applications for final disposal.

(2.) IN all the three INtra-Court Letters Patent Appeals, the appellants original respondent Nos.1 to 4 & 6 have challenged the common judgment and order dated 27.12.2010 passed by the Learned Single Judge in Civil Application Nos.16307, 16642 & 16777 of 2010 respectively whereby the Learned Single Judge partly allowed the said Civil Applications and stayed the implementation, operation and execution of the communication dated 10.12.2010 issued by respondent Gujarat Council for Education Research and Training till the final decision of the respective petitions. By the said communication, the services of the respondent Nos.1 to 536 herein were sought to be terminated retrospectively w.e.f. 01.04.2010.

(3.) IN the impugned order dated 27.12.2010, the Learned Single Judge has observed in paragraphs 15 to 20 as under :-