BABUBHAI JENSING SOLONKI Vs. DEPUTY VANSANRAKSHAK

JUDGEMENT

(1.) Since both these appeals, by invocation of provisions of Clause 15 of the Letters Patent, raise identical questions and also arise out of one recruitment process and, also being interconnected, upon request, they are being disposed of by this common judgment.

(2.) A short spectrum, and conspectus of the facts, giving rise to these Letters Patent Appeals needs narration at the inception, with a view to examine and appreciate the merits of appeals and challenge against that, and since even most of the factual aspects being common, they are proposed to be referred at this stage, and later on, as and when required in accordance with the discussion in this common judgment, the individual aspects will also be considered.

(3.) The appellants, are the original petitioners, who were working as Daily Wagers, as Bit Guards, as per the Government Resolution, since almost 10 years prior to the regular recruitment for the said post came to be undergone by the respondent-authority, Daily Wagers were called for recruitment test, as Bit Guards as per the decision of Forest and Environment Department, and as such five posts of Bit Guards were sanctioned by the Government for Gandhinagar division.