HITESHKUMAR RAMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Utkarsh Sharma as well as respective learned advocates waive service of notice of Rule for the respective respondents in all these petitions.

(2.) With the consent of the learned advocates for the respective parties, all these petitions alongwith Civil Applications were taken up for final hearing.

(3.) All these petitions except two i.e. SCA Nos.2271 of 2021 and 2670 of 2021 have been filed by Lecturers and / or Assistant Professors in Government Engineering Colleges and Government Polytechnics. They are serving as on an ad hoc basis / contractual basis in various branches of Engineering, namely; Electrical, Mechanical Engineering, Electronics and Communications etc.