VINODKUMAR RAMANLAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants are the original petitioner Nos. 4 and 6, who have preferred this appeal under Clause 15 of the Letters Patent, challenging the oral judgment dtd. 29/11/2018 passed by the learned Single Judge in the captioned writ petition, whereby the learned Single Judge has dismissed the petition.

(2.) Facts as emerged from the records of the above captioned petition are briefly summarized as under:

(3.) The petitioners have mainly contended that the action on the part of the respondent authorities is not only unjust, arbitrary but is titled with malafide as well as hostile discrimination which violates Article 14 , 16 of the Constitution of India. The petitioners have heavily placed reliance upon earlier order dtd. 26/11/1998 and contended that the State Government by unilateral action and without giving reasonable time to the employees like the petitioners, has amended the aforesaid order by subsequent orders dtd. 19/1/1999 and 1/5/1999. The petitioners also contended that the consent letters obtained by the State Government in no manner can take away the earlier length of service rendered by the petitioners in native district for recording seniority inter se.