GADHAVI AALA NAGSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of Rule on behalf of State respondents Nos. 1,2 and 3. Mr.Ninad Shah, learned advocate, waives service of notice of rule on behalf of private respondents in Special Civil Application No. 10918 of 2022.

(2.) By way of these petitions under Article 226 of the Constitution of India, the petitioners, who are working as Forestors in the Junagadh and Gandhinagar Zones have approached this Court challenging the communications dtd. 16/5/2022 and 7/6/2022. By the impugned communications, the State has decided to forego the practice of foregoing Zonal Seniority Gradation Lists and preparing State Wise seniority list for Forestor Guards.

(3.) Facts in brief are as under:-