SARAVAIYA KIRITKUMAR KESHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned AGP has submitted that the issue is squarely covered by the judgement dtd. 7/10/2022 passed in Special Civil Application No.18352 of 2019 and allied matters.

(2.) In the present writ petitions, the petitioners have challenged the orders terminating their services.

(3.) The petitioners were appointed in the respondent-Institute by the various orders on contractual and ad hoc basis. On the availability of the regularly selected candidates through Gujarat Public Service Commission (GPSC), the services of the petitioners are terminated. Such terminations were subject matter of challenge in the aforementioned group of petitions being Special Civil Application No.18352 of 2019 and allied matters. Also the Government Resolution dtd. 27/7/2020 was challenged, which relates to the appointment to the post of Lecturers, Mechanical Engineers, G.E.S.(Class-II). By a comprehensive judgement, the Coordinate Bench of this Court, after considering the relevant rules and submissions advanced by the similarly situated candidates, has dismissed those writ petitions. The Coordinate Bench has specifically held that the candidates similarly situated to the petitioners would not have any right to hold the post, after regularly selected candidates through GPSC, are available. The challenging of the Government Resolution dtd. 27/7/2020 was also not considered.