AKHMABHAI SOMABHAI VAGADIYA Vs. DEPARTMENT OF FOREST

JUDGEMENT

(1.) Heard learned Advocate Mr. Chintan N. Desai on behalf of the petitioners and learned AGP Mr. Aditya Pathak on behalf of the respondent-State.

(2.) By way of these petitions, the petitioners challenge decision of the respondents dtd. 18/6/2015, whereby the petitioners have been denied the benefit of policy of the State Government vide Government Resolution dtd. 17/10/1988 and furthermore the petitioners have been terminated from service.

(3.) It would appear that the present petitioners had approached this Court initially by preferring Special Civil Application No. 3895 of 2015 and other allied matters, inter alia seeking benefit of the Government Resolution dtd. 17/10/1988 and whereas a learned Co-ordinate Bench of this Court vide judgment dtd. 23/3/2015 had inter alia directed the respondents to examine the cases of the petitioners individually and if the petitioners were found eligible, then the benefit of the Government Resolution dtd. 17/10/1988 should be extended to the petitioners. The exercise was directed to be completed within a period of four months from the date of the receipt of a copy of order. It appears that the impugned order is the order in compliance of the said decision of this Court and whereas in addition to holding that the petitioners would not be entitled to benefit of the Government Resolution dtd. 17/10/1988, the respondents have also terminated the services of the petitioners.