ABHISHEK PRAVINKUMAR THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) The present writ petition has been filed for the following prayer:

(3.) Thus, the prayer clause would suggest that the petitioners are seeking re-appointment to the post of Gram Rojgar Sevak considering the Government Resolution dtd. 20/5/2019. The reliance is mainly placed by the petitioners on the judgement dtd. 24/4/2018 passed in Letters Patent Appeal No.983 of 2017 in support of their submissions.