PANCHAL DIPAL HARESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This group of petitions are filed challenging the Government Resolution dtd. 3/2/2016 restraining the petitioners from carrying out further studies in various institutions of the country under the Qualify Improvement Program (For short "QIP").

(2.) As these petitions involve common controversy with regard to the aforesaid Government Resolution dtd. 3/2/2016, the same were heard analogously and are being disposed of by this common judgment.

(3.) The petitioners are serving as Lecturers as well as Assistant Professors in Government Polytechnics and Engineering Colleges in the State of Gujarat after being duly selected through the prescribed procedure conducted by the Gujarat Public Service Commission. The petitioners possess requisite qualification of respective branches where they are serving as Lecturers or Assistant Professors.