NATVARBHAI SHAKERDAS PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue involved in the captioned writ petitions are common, the same are decided analogously by this Common judgment.

(2.) In the present writ petitions, the petitioners, who are serving as lecturers in Mechanical Engineering, Gujarat Education Service Class-II (Collegiate Branch), are claiming the senior scale and selection grade

(3.) Learned Senior Advocate Mr.Shalin Mehta for the petitioners has submitted that the notification dtd. 7/1/1992, prescribing the educational qualification for the appointment to the post of lecturer Class- II in Government Polytechnic, would not apply to the facts of the case in view of the resolution dtd. 28/6/2001 as well as the clarification issued vide communication dtd. 10/9/2003.