MEVADA AMI MAYANKBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petitions are taken up for final hearing.

(3.) By way of these petitions under Article 226 of the Constitution of India, the ad-hoc lecturers (Diploma in the Government Polytechnic) challenged their apprehended termination on the ground that their services will be terminated as soon as regularly selected GPSC candidates will be available.