NADIAD MUNICIPALITY Vs. RAJENDRA SANTUBAI PATEL

JUDGEMENT

(1.) As these two Letters Patent Appeals arise from common order of learned Single Judge passed in two Special Civil Applications, they could be treated for final disposal together by this order.

(2.) Heard learned advocate Mr.Mehul Sharad Shah for the appellant Municipality, learned senior advocate Mr.N.D. Nanavaty with learned advocate Mr.Jaivik Bhatt for Nanavaty Advocates on behalf of respondent Nos.1 to 4 - original petitioners, and learned Assistant Government Pleader Mr.Sahil Trivedi for the respondent-State, in both the appeals.

(3.) The subject matter of challenge in the respective Special Civil Applications was order dtd. 19/12/2014 reverting the petitioners from Class III to Class IV post. The petitioners were reverted thereby. It was undisputedly stated that the petitioners had have been working since last more than 13 years under the appellant Municipality.