PATEL PRATIKKUMAR VINODLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates appearing for the parties waive service of notice of rule on their behalf.

(2.) In the present writ petitions, the petitioners are seeking a direction on the respondent authorities to absorb them in the full pay against the vacant posts of the retired employees from the date from their entitlement as per the policy of the State Government.

(3.) At the outset learned advocate appearing for the petitioners has submitted that the issue is squarely covered by the judgment dtd. 16/10/2019 passed in Special Civil Application No. 20873 of 2015 confirmed by the Division Bench vide order dtd. 28/1/2021 passed in Letters Patent Appeal No. 632 of 2020 in Special Civil Application No. 20873 of 2015.