RAVINDRABHAI NATWARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With consent of the learned advocates for the respective parties, the main matter is taken up for hearing.

(2.) The short issue involved in the present petition is with regard to deciding the Representation dtd. 21/3/2017 made by the petitioners to the Director of Municipality, Dholka Nagarpalika, seeking their regularisation in service.

(3.) In light of the order dtd. 9/3/2017 passed in Special Civil Application No. 1030 of 2017, learned advocate Mr. N.R. Koyani for learned advocate Mr. Premal Joshi appearing for the Nagarpalika and learned AGP Mr. Adityasinh Jadeja for the respondent State have submitted that the prayer made in the present writ petition for deciding the representation may be passed.