PATEL KAUSHIKKUMAR MADHAVLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions pertain to employees working on a contract basis / ad-hoc basis on the posts of Junior Pharmacists, Lab Assistants / X-Ray Technicians etc. Commonly, they have prayed for regularization of their services with the State.

(2.) Briefly stated, the facts of each petition are as under.

(3.) Special Civil Application No.3921 OF 2019 is by petitioners who are working as Junior Pharmacists with the respondents. They were appointed on ad-hoc basis for a period of 11 months or till the regularly selected candidates through the Gujarat Subordinate Services Selection Board are available. On and from their appointments in the year 2004, since they apprehended termination on the expiry of 11 months, they filed Special Civil Application No.15268 of 2004 and allied petitions, wherein, this Court on 26/11/2004, granted interim relief not to terminate their services till regularly selected candidates through the Gujarat Subordinate Services Selection Board are available. These petitions were then finally disposed of by an order dtd. 3/5/2007, by which, it was directed that the case of the petitioners be considered and they be continued in service in light of the statement made by the learned AGP that they will be continued in service till their cases are considered by the State Authorities.