MUDASSIR AZIZ AHMED MANIAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Ms. Surbhi Bhati, learned Assistant Government Pleader waives service of notice of Rule for the respondents - State.

(2.) With the consent of the learned advocates appearing for the respective parties, both the petitions were taken up for its final disposal.

(3.) In both these petitions, under Article 226 of the Constitution of India, the petitioners have prayed for a direction that their services, ad-hoc as well as regular on the diploma side should be treated as continuous alongwith that of the degree side for the purposes of pay, leave, pension and other consequential benefits. The petitioners have also prayed that their pay on being appointed on the degree side as Assistant Professors be protected.