VRUSHIKKUMAR CHHANALAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two petitions are filed for common reliefs and raising identical issues and hence, both the matters are taken up for joint hearing and disposal. The facts are extracted from Special Civil Application No.5508 of 2015.

(2.) This petition is filed by two petitioners, inter alia, for following prayers as under:-

(3.) It is a case where the petitioners are claiming to grant deemed date of 4/3/1992 to the petitioners as one another junior colleague Smt. Manjulaben M. Bagthariya, who acquired eligibility criteria for Public Health Nurse subsequent to the eligibility criteria acquired by the petitioners, however, said Smt. Manjulaben M. Bagthariya came to be promoted as Public Health Nurse on 04. 03.1992 and petitioner No.1 came to be promoted as Public Health Nurse on 13/11/2000 and petitioner No.2 came to be promoted as Public Health Nurse on 17/8/2000.