DILIPBHAI DHIRUBHAI DABHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Special Civil Application Nos.7392, 7393, 7395, 7396 and 7398 of 2016 are filed by Assistant Port Officers of the Gujarat Maritime Board ('the GMB' for short). Initially when the petitions were moved, it was the case of the petitioners that since they had received caveat applications, they apprehended that their services will be terminated without following the principles of natural justice for due process of law. Hence, the prayer was for a direction to the respondent authority to withdraw/cancel the decision to terminate the services of the petitioners. By orders dtd. 2/5/2016, the GMB cancelled the order dtd. 18/10/2014 passed by the Board, by which, the services of the petitioners were regularized and they were ordered to be terminated from their services. This prompted the petitioners to amend the petition and challenge the said order and for a direction to continue the petitioners as regular permanent employees in the regular pay scale.

(2.) In light of the interim order passed by this Court on 4/5/2016, petitioners are continued in service.

(3.) Special Civil Application No.17 of 2019 is filed by the petitioners of above mentioned five petitions, numbers of which are mentioned in the first paragraph. That petition on behalf of all the petitioners prays for a direction that the respondent authorities for a relief of grant of annual increments as well as the benefits of the 7th pay commission and other monetary benefits extended to other officers.