BRAHMBHATT TAPAN HARISHKUMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. T. R. Mishra, learned counsel for the petitioners and the learned counsel for the respective respondents. Mr. Pradip Patel, learned advocate replaces Mr. U.M. Shastri, learned advocate appearing for the respondent - Panchayat. He is permitted to file his appearance.

(2.) In these matters, various District Panchayats have approached this Court at the stage prior to their termination from services as Multiple Health Workers on the ground that their services were not genuine.

(3.) Mr. Mishra relies on a decision dtd. 27/8/2021 passed by this Court in SCA No.9062 of 2019 wherein termination orders of identical nature passed against the co-employees of various Panchayats have been set aside. Relevant Paragraph Nos.25 and 26 of decision dtd. 27/8/2021 passed in SCA No.9062 of 2019 are reproduced hereunder: