JAGDISHBHAI KHODABHAI VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The prayers in the petition read as under:

(3.) Facts in brief would indicate that the petitioners were amongst 182 persons who were selected for appointment as part-time Class-IV employees and were allotted District Headquarters of the police establishment at Kheda. They were relieved from service on 29/2/2012 in view of the government resolution dtd. 25/4/2012. At the time when they were engaged they were paid salary on the basis of part-time engagement.