VISHVNATH PRAHLADBHAI PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned AGP Mr.Aditya D. Davda waives service of notice of rule on behalf of the respondents.

(2.) The Present writ petition has been filed for the following prayers:-

(3.) The prayers indicate that the petitioners are seeking a direction directing the respondent authority to consider the petitioners as regular employees like the Gujarat Government Employees and not the employees of the outsourcing agencies.