HEPTULBHAI AMRUTLAL VANKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Meet Thakkar learned AGP waives service of notice of Rule on behalf of the respondent State and Mr.Hemang Shah learned advocate waives service of rule on behalf of the respondent nos.2 and 3.

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

(3.) The case of the petitioners is that at the relevant time they were working as part-timers under the respondent no.3. Being part-timers, their services were terminated. In petitions filed for regularization, this Court by an order dtd. 24/1/2022 disposed of the matters, out of which, in one of the matter being Special Civil Application No.20147 of 2015, the Court has in paragraph no.9 observed as under: