KETAN RAMESHCHANDRA GANDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ullash N. Gohil, learned counsel for the petitioners and Mr. Utkarsh Sharma, learned AGP for the respondents.

(2.) As far as SCA Nos.5650 of 2021 and 11437 of 2019 are concerned, the prayers are common inasmuch as, it is the case of the petitioners that they have been rendering services on an ad-hoc basis for over a long period of time.

(3.) As far as SCA No.5650 of 2021 is concerned, the case of the petitioner is that he was appointed as an ad-hoc Lecturer in Electrical Engineering on 26/9/1996. He joined on 8/10/1996. His services were then regularized with effect from 21/1/2011 on he passing the GPSC. The case of the petitioner is that his services from 26/9/1996 to 21/1/2011 should be treated as regular services for pension, pay protection etc.