MANISHKUMAR RAMESHCHANDRA PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Soaham Joshi learned AGP waives service of notice of Rule on behalf of the respondent State.

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

(3.) By way of these petitions under Article 226 of the Constitution of India, the petitioners who were initially appointed as Revenue Talatis on fixed wage basis and got the benefit of inter district transfer post their period of regular service after five years, seek to challenge the resolutions dtd. 18/1/2017 and 20/1/2018.