PATEL RASIKLAL GANDALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS identical questions arise in this group of petitions, the same are heard together and are disposed of by this common order.

(2.) HEARD Mr.Alok M. Thakkar, learned advocate for the petitioners, and Mr.D.M.Devnani, learned Assistant Government Pleader for respondent Nos.1 to 3. Though served, none appears on behalf of respondent No.4.

(3.) THE petitioners in this petitions have prayed for quashing and setting aside impugned resolution dated 28.09.2012 passed by respondent No.2 (at Annexure -A to the petitions) and during pendency of the petitions stay for implementation/operation of the said resolution has been prayed for and also prayed to allow the present petitioners to continue on the posts on which they are duly appointed.