PATEL USHABEN KAMLESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By an order dtd. 27/10/2021, this Court has passed the following order:

(2.) It appears that thereafter, after consideration, the State Government by the decision under challenge has rejected the request of the petitioners for considering their ad-hoc services for the purposes of all benefits including selection grade etc.

(3.) Reading of the affidavit in reply by Mr.Kurven Desai learned AGP would indicate that recovery agaisnt the petitioners has been initiated in light of the Government Resolution dtd. 27/2/2009, by which, continuity could not have been granted.