DASHRATHBHAI RAMJIBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, the petitions are taken up for final hearing today.

(3.) The prayer in the petition of SCA No.9309/2020 is to quash and set aside the action of the respondent authorities of making the petitioner lose his seniority in the Final Seniority list dated