PANCHOLI RANIKABEN Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) Rule. Service of notice of rule has been waived by learned counsel appearing on behalf of the respective respondents. With the consent of both the sides, the matters are heard finally today.

(2.) On 15.02.2012 the High Court of Gujarat published an Advertisement for filling up 2084 posts of Assistant (Junior Clerk) on regular basis. The petitioners apprehend that they would be removed from service by the respondents in order to accommodate candidates who shall be selected in pursuance of the Advertisement in question.

(3.) The petitioners have, therefore, preferred the present petition for issuance of a Writ of Mandamus or any other appropriate Writ, order or direction that the petitioners have been regularly appointed on permanent vacant posts on the establishment of respondent no.3, District Court, Narmada at Rajpipla and they are entitled to receive regular pay-scale of the cadre from the date of their initial appointment with all consequential benefits; and to restrain the respondents from removing and / or discharging the petitioners from the said post; and also to direct the competent authority to accept the Application Forms of the petitioners pursuant to the Advertisement dated 15.02.2012 who have become over-aged.