CHAREL MAGANBHAI LALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking a direction upon the respondent authorities to absorb the petitioners in service and grant the benefit of regularisation.

(2.) Learned advocate Mr.Jani, appearing for the petitioners has submitted that during the pendency of the petition, the State Government has issued a Resolution dtd. 24/10/2017 for regularising the teachers who possess TAT (Teachers Aptitude Test) and have staff profile. A perusal of the resolution dtd. 24/10/2017 reveals that total 178 teachers who are having staff profile and cleared TAT examinations has been regularised in service.

(3.) At the outset, learned advocate for petitioners has submitted that so far as the petitioner No.1 is concerned, he has passed away. Liberty may be reserved to file fresh petition by the legal heirs of the petitioner No.1. The request is accepted. The matter qua the petitioner No.1 is disposed of reserving liberty as prayed for.