PRAVINSINH MAHIJIBHAI SINDHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) All these petitions arise out of same and similar facts and the prayer prayed for in all the petitions are also same and, therefore, all the petitions are decided and disposed of by this common Judgment.

(2.) By way of these petitions, the petitioner in all the above petitions have prayed to quash and set aside the impugned order dated 30.1.2013 as being erroneous and by way of ad-interim relief the petitioners have sought for stay of implementation, execution and operation of the impugned order dated 30.1.2013, and to direct the respondent No.3 not to terminate services of the petitioners.

(3.) Brief facts of the case are as under :