STATE OF GUJARAT Vs. RAJESHKUMAR DAYABAI PARMAR

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellants herein - original respondents - State Authorities have challenged the order dtd. 16/11/2016 passed by learned Single Judge in captioned writ petition, by which, learned Single Judge has allowed the writ petition in part and directed the appellants authorities to treat the respondent herein - original petitioner as Class-IV employee from the date of initial appointment as Class-III with continuity of service; however, without backwages.

(2.) The appeal came to be admitted by the Coordinate Bench of this Court and order passed by learned Single Judge came to be stayed on 1/2/2018.

(3.) With consent of learned advocate for the respective parties, the appeal is taken up for final hearing today.