RAMESHBHAI DALSANGBHAI KUNIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms.Surbhi Bhati, learned Assistant Government Pleader, waives service of rule on behalf of the State - respondents.

(2.) Mr.Vyom Shah, learned advocate for the petitioners, relies on a decision rendered by this Court in Special Civil Application No. 16299 of 2018 and allied matters dtd. 8/3/2022.

(3.) By way of this petitions under Article 226 of the Constitution of India, the petitioners who were initially appointed as Forest Guards on fixed wage basis and got the benefit of inter district transfer post their period of regular service after five years, seek to challenge the resolutions dtd. 18/1/2017 and 20/1/2018.