BIRENDRA KALIKA SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Kurven Desai 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 petition is taken up for final hearing.

(3.) The prayer in this petition is that the petitioners who are working as Medical Officers-Class-II, on ad-hoc and temporary basis, are entitled to have their services rendered by them on an ad-hoc basis to be clubbed with their regular services which they have rendered after passing the GPSC examinations.