DISTRICT PROGRAMME OFFICER Vs. SAVITABEN MAGANBHAI PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 30/9/2019 passed by the learned Single Judge in Special Civil Applications, the appellants have filed this batch of intra-Court appeals under Clause 15 of the Letters Patent.

(2.) Suffice it to note that as the appellants denied even consideration of the names of the original petitioners for appointment as Mukhya Sevika and as persons junior to the original petitioners were appointed as Mukhya Sevika, the original petitioners approached this Court by way of Writ Petition and inter-alia prayed as under:-

(3.) As the Writ Petitions are allowed, the appellants have preferred these appeals.