SHRIMALI MANOJKUMAR MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These petitions are filed challenging the order dtd. 7/1/2022/15/1/2022 and 7/5/2022 by which the petitioners' representations seeking reinstatement and regularization on the post of Multi Purpose Health Worker (Male) (Class-III) with the Panchayat Department in accordance with the order passed by this Court on 25/7/2018 have been rejected.

(2.) Facts in brief are as under:

(3.) Mr.Hriday Buch, learned counsel for Mr.Nishit Gandhi, Mr.Dishant Thakkar, learned advocate and Mr.N.K.Majmudar, learned advocate appearing in one of the petitions have made submissions.