BRAHMBHATT HITESHKUMAR GHANSHYAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioners have prayed for an appropriate writ, direction or order quashing and setting the order dated 13.04.2012 being CJM/102010/2788/D, Sachivalaya, Gandhinagar passed by the respondent No.1 herein and further to direct the respondents to restore the order being CJM/102010/2788/D dated 12.01.2012 issuing the appointment to the petitioners to the post of Civil Judge.

(2.) Facts leading to the present Special Civil Application are as under: -

(3.) Shri Jinesh Kapadia, learned Advocate appearing on behalf of the petitioners has vehemently submitted that as the petitioners were appointed after following due procedure as required and that too after completing the regular recruitment process and even the earlier appointment orders dated 12.01.2012 were issued after undertaking the entire recruitment process, the impugned orders canceling the appointment of the petitioners as Adhoc Civil Judge are absolutely illegal and in breach of principles of natural justice which deserves to be quashed and set aside.