STATE OF GUJARAT Vs. KODIYATAR MANDA AMARABHAI

JUDGEMENT

(1.) Admit. The learned advocate Ms. Sandhya Natani who appears on caveat waives notice of admission of appeal.

(2.) With the consent of the the learned advocates of both the sides, these appeals are taken up for final hearing as it involves common issue and are accordingly heard together and disposed of by this common judgment and order.

(3.) For the sake of convenience, Letters Patent Appeal NO. 376/2021 is treated as a lead case. In all the appeals, common issue is with respect to grant of benefit of seniority and continuity of service to the respondents-employees on their reinstatement in service after clearing of CCC/CCC+ computer examination.