LAWS(GJH)-2022-11-1553

NAKIYA ATUL HARJIBHAI Vs. STATE OF GUJARAT

Decided On November 30, 2022
Nakiya Atul Harjibhai Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) At the outset, learned advocates appearing for the respective parties have submitted and admitted that the issue is squarely covered by the decision dtd. 8/7/2022 passed by the Division Bench in Letters Patent Appeal No.1411 of 2018 and allied matters, whereby and wherein, while examining the identical facts, the LPAs are disposed of by issuing direction to the respondent-District Panchayats, as mentioned in the order.

(2.) In all these group of writ petitions, learned advocate Mr.Asthavadi has submitted that the petitioners are still continued in service in view of the interim orders passed by this Court.

(3.) It is not in dispute that the petitioners are also similarly situated to the appellants of Letters Patent Appeal No.1411 of 2018 and allied matters, as their services are sought to be terminated for the reason that the respondent authorities are doubting the respective certificates produced by the petitioners obtained by them from the respective universities. The issue raised in the present group of petitions is squarely covered by the decision of the Division Bench. After examining the respective submissions of both the appellants (the similarly situated to the present petitioners as well as the same respondents), the Division Bench has observed thus:-