VIRALKUMAR JAYSHUKHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to amend.

(2.) Rule returnable forthwith. Mr.Kurven Desai, learned AGP, waives service of notice of rule on behalf of the State respondents Nos. 1 to 4 and Ms.Sejal Mandavia, learned counsel, waives service of notice of rule on behalf of respondent No. 5. With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(3.) The case of the petitioners is that they are entitled to the direction for consideration of their initial services rendered on a contractual basis along with their regular services pursuant to their appointment on regular basis for all purposes, including for the purposes of Seniority, Pay, Leave and other consequential benefits and make payment of arrears of pay and allowances to the petitioners from the date of their initial appointment.