STATE OF GUJARAT Vs. SHRADDHA BHARATBHAI PARMAR

JUDGEMENT

(1.) Admit. Learned advocates appearing for the respondent in each of the appeals waive service of admission on behalf of respective respondent.

(2.) With the consent of learned advocates appearing for the respective parties, all these appeals are taken up for final hearing today itself, since learned advocates appearing for the respondent have filed caveat and have also filed reply in some of the appeals.

(3.) By way of the present group of appeals under Clause 15 of the Letters Patent, the State Authorities have challenged the common oral judgment dtd. 25/9/2019 passed in group of writ petitions qua direction issued by learned Single Judge that all the respondents shall be entitled to salary and other benefits from the year 2012.