POKAR KAUTILYAKUMAR HASMUKHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Mr. Desai waives service.

(2.) Heard Mr. T. R. Mishra, learned counsel for the petitioner and Mr. Kurven Desai, learned AGP for the respondent - State through Video Conferencing. Perused the record.

(3.) It is the case of the petitioners in these petitions that the petitioners are entitled to being appointed as Live Stock Inspectors on their services issued by the respondent - University wherein they obtained a certificate of Health Stock Inspectors.