THE SECRETARY Vs. YATINKUMAR BABUBHAI PANCHAL

JUDGEMENT

(1.) This batch of Appeals under clause 15 of the Letters Patent is preferred by the appellants - (i) the Secretary, District Panchayat Service Committee and (ii) the District Development Officer, assailing the common order dtd. 9/2/2022 passed by the learned Single Judge in the Special Civil Applications Nos.14759 of 2019 and allied matters, whereby the learned Single Judge pleased to allow the writ-petitions.

(2.) As the common issues are involved in this batch of appeals, with the consent of learned advocates for the parties, they were heard together and are being disposed of by this common judgment.

(3.) We have heard learned counsel Mr.Manish J.Patel for the appellants and learned senior counsel Mr.Gautam Joshi, learned senior counsel appearing with Ms.Dhara M.Shah, Mr.Jainish P.Shah, Ms.Bhoomi M.Thakore, Mr.P.S.Patel, Mr.D.G.Shukla and Mr.Sudhanshu Jha for the respective respondents.