MIHIR SURESHBHAI DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Utkarsh Sharma, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) Mr. Qureshi, learned advocate appearing for the petitioners would submit that the issue involved in this petition is squarely covered by a decision of this court rendered on 4/4/2022 in Special Civil Application No. 6907 of 2021 wherein the court ordered the past period of service which was rendered by the petitioners therein on adhoc basis to be counted as continuous for all consequential benefits. It is his case that the petitioners herein too were working on adhoc basis initially prior to their having been appointed on regular basis in Government Polytechnic Colleges. Relevant portion of the decision reads as under:

(3.) In view of the above, present petition is allowed in terms of the order dtd. 4/4/2022 passed in Special Civil Application No. 6907 of 2021. The order dtd. 27/7/2020 is hereby quashed and set aside. The respondents are directed to treat the adhoc services rendered by the respective petitioners as continuous for all purposes like salary, leave encashment, selection grade, pension etc. Rule is made absolute accordingly. Direct service is permitted.