SAMA MAQSOOD AHMED ISMAIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Surbhi Bhati, learned AGP waives service of notice of rule on behalf of respondents. With the consent of the learned advocates for the respective parties, matter is taken up for final hearing.

(2.) In all these petitions, the order dtd. 7/6/2021 by which the respondents have terminated the services of the petitioners as Ad-hoc Medical Officers (Class-II) is under challenge.

(3.) For the purposes of brevity, facts of Special Civil Application No. 8077 of 2021 shall be referred to.