BHAGWANBHAI R JADAV Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard the learned advocates.

(2.) Both these petitions raise identical questions of law in similar set of facts. These petitions are, with the consent of the learned advocates, disposed of by this common judgment and order.

(3.) Petitioners in both these petitions are Talatis-cum-Mantri, appointed under the District Panchayat, Ahmedabad. At the relevant time all the petitioners were posted at villages situated in Dehgam Taluka of Ahmedabad District. On 2 4/09/1997, the Government issued Notification whereunder certain districts were reconstituted. As far as the Ahmedabad and the Gandhinagar Districts are concerned, the said Districts were reconstituted so as to include Dehgam Taluka (then under the Ahmedabad District) in Gandhinagar District and to exclude Dehgam Taluka from Ahmedabad District. The said alteration came into effect on 2nd October, 1997. Pursuant to the said alteration in the limits of Ahmedabad District and Gandhinagar District, some Talatis-cum-Mantri serving in Ahmedabad District Panchayat were transferred to and absorbed in service of Gandhinagar District Panchayat.