THAKOR PRABHATSINH HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state, learned Advocate, Mr. Bhavesh Patel waives service of rule on behalf of the respondent Nos.4, 5 and 6 and learned Advocate, Mr. U.M. Shastri waives service of rule on behalf of the respondent No.3.

(2.) This petition under Article-226 of the Constitution of India is filed seeking direction to the respondent- Authorities to issue promotion orders to the post of Multi-Purpose Health Supervisor and to release the benefits as are available to the petitioners, which were given to the similarly situated co-employees either of the same District or to the Workers of other Districts.

(3.) Learned Advocate for the petitioners has placed strong reliance on the oral order dated 10-12-2019 passed in Special Civil Application No.13519 of 2011 by this Court in group of petitions, where the petitioners themselves were also before the Court and therefore, the directions issued, were clearly applicable to the petitioners. Despite this, for the reasons that during the pendancy of this petition, there was bifurcation of the Districts where the District of Mahisagar was carved out of District Kheda and subsequently, the petitioners had opted to work under the District of Mahisagar, the benefit of the order was not given.