DASHRATHJI JAHUJI RANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the impugned order dtd. 3/1/2018 is challenged by which the case of the petitioner for regularizing his past services and taking into direct payment scheme is challenge. Be it noted that this petition needs to be allowed on the short ground that on the earlier round of litigation when this petitioner has approached this Court by filing Special Civil Application No.12513 of 2014, this Court on 27/7/2016 (page 65) passed the following order:

(2.) Ms.Surbhi Bhati learned AGP appears for respondent nos.1 to 3 and submits that the vide impugned order, reasons are given which are narrated at page 72 of the order.

(3.) Though served, nobody appears for the respondent no.4 school.