URVASHI MOHANLAL PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioners have challenged the action of the respondent authorities of sending them on permanent basis/allocating them in respective Talukas of District Panchayat, Vadodara to newly created District Panchayat Chhota Udepur on the posts of Compounders /Junior Pharmacists.

(2.) At the outset, learned advocate Mr.Majmudar appearing for the petitioners has submitted that the issue is squarely covered by the decision dtd. 11/6/2015 of this Court passed in Special Civil Application No. 9191 of 2015 and other allied matters and the decision dtd. 28/7/2015 passed by this Court in Special Civil Application No. 12034 of 2015. It is submitted that the Coordinate Bench has placed reliance on the judgment dtd. 13/8/2014 passed in Special Civil Application No. 18815 of 2013 and Special Civil Application No. 221 of 2014, which is confirmed by the Division Bench vide orders dtd. 2/2/2015 and 27/4/2015 passed in Letters Patent Appeal No. 876 of 2015 and Letters Patent Appeal No. 102 of 2015, respectively.

(3.) The brief facts giving rise to the present petition are that pursuant to the advertisement No.5/2013-14 and Advertisement No.05/2015-16 for filling up the posts of Compounders / Junior Pharmacists in various districts. The petitioners have applied for the aforesaid posts and after undergoing the recruitment process, the petitioner nos.1 to 10 came to be appointed. Accordingly, their appointment orders were issued. The petitioners have submitted their application forms giving option for seeking appointment in Vadodara district and they all were given appointment in Primary Health Centre (PHC) under various Talukas. It appears that, thereafter, on bifurcation of district Vadodara on 14/8/2013, the petitioners are transfered to Chhota Udepur district.