UDAY HARIOM VYAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. J.A. Adeshra, learned advocate Mr. Darshan Dave for HL Advocates for the respective petitioners, learned advocate Mr. Jay Upadhyay for learned advocate Ms. Anuja Nanavati, learned advocate Dr. Venugopal Patel for learned advocate Mr. Dipen Desai for the respective respondents and learned Assistant Government Pleader Mr. K.M. Antani for the respondent-State through video conference.

(2.) By these petitions, the petitioners have prayed that they have been appointed as Computer Programmer which according to them is a teaching post. The issue involved in all the petitions is whether the Computer Programmer is a "teaching post" or not? Therefore, all these petitions were heard analogously and being disposed of by this common judgment and order.

(3.) For the sake of convenience, Special Civil Application No. 6191/2003 is treated as a lead case.