AHMEDABAD URBAN DEVELOPMENT AUTHORITY Vs. SONAL DPATEL

JUDGEMENT

(1.) The challenge in this Letters Patent Appeal is directed against order dtd. 8/11/2017 passed by learned single Judge in Special Civil Application No. 10704 of 2009 with Special Civil Application No. 10711 of 2009, wherein learned single Judge has directed the appellant Ahmedabad Urban Development Authority to pass necessary orders for treating the petitioners as regular employees from the date of their initial appointment. It is further observed that the petitioners will be entitled to all benefits available to the regularly recruited employees.

(2.) While considering the challenge, in course of hearing today, the parties appearing through their respective learned advocates exchanged certain suggestions.

(3.) Learned Advocate General Mr. Kamal Trivedi with learned advocate Mr. H. S. Munsha requested for time, to which other side has no objection.