DIPAKKUMAR LAXMANBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels for the respective parties.

(2.) Petitions being Special Civil Application No. 4373 of 2022 and allied matters were contested tooth and nail by the petitioners of the said petitions who had passed their examinations in the first walking test and it was their contention that those private respondents who had taken second walking test should not be considered for appointment. When it came to the question of granting inter-se seniority and continuing the beneficiaries of the second walking test, this court in the judgment rendered on 24/8/2022 in the petitions gave the following directions:

(3.) Reading these paragraphs, while giving final directions therefore, the only direction that was given as far as seniority is concerned is that the petitioners viz-a-viz private respondents would be governed in accordance with clause 13 of the Government Resolution dtd. 22/1/2009 i.e. on the basis of continuous officiation on regular appointment.