VANDANA DHIRAJLAL MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in these group of appeals and as such they arise out of the impugned common judgment and order passed by the learned Single Judge, all these appeals are decided and disposed of by this common order.

(2.) ALL these appeals have been preferred by the respective appellants-original petitioners challenging the impugned common order passed by the learned Single Judge dated 08/08/2012 in Special Civil Application Nos. 8762/2012, 8764 to 8769/2012 by which the learned Single Judge has dismissed the aforesaid Special Civil Applications refusing to grant the reliefs prayed for in the Special Civil Applications for an appropriate writ, order or direction declaring that the respective appellants-original petitioners have been appointed in accordance in law on permanent vacant post of Assistant (Junior Clerk) on the establishment of Jamnagar District Court with effect from from 12/05/2008 and to hold that the respective appellants-original petitioners are entitled to regular pay-scale of the cadre from the date of their initial appointment with all consequential benefits, which are available to the regularly selected candidates.

(3.) SHRI Ramnandan Singh, learned advocate appearing on behalf of the respective appellants-original petitioners is as such not in a position to satisfy the Court how the impugned common order passed by the learned Single Judge dismissing the Special Civil Applications is erroneous and/or contrary to law. He is also not in a position to satisfy us that the respective appellants-original petitioners were appointed after following due procedure of selection through public employment. He is also not in a position to dispute that the appointment of the respective appellants-original petitioners were purely on temporary and ad hoc basis and as a stop gap arrangement on a fixed pay of Rs.3050/- per month on account of prevailing administrative exigencies of non-availability of regularly selected candidates.