STATE OF GUJARAT Vs. KRISHNARAO RAMCHANDRA TALAPLLY

JUDGEMENT

(1.) Heard learned Assistant Government Pleaders Mr. Manan Mehta undefined for the appellant in the first two captioned Letters Patent Appeals, whereas learned Assistant Government Pleader Mr. Krutik Parikh for the appellant in the third captioned Letters Patent Appeal and learned advocate Mr. Harsh Raval for the respondents in the first two captioned Letters Patent Appeals, as well as learned advocate Mr. Harshadray Dave in the third captioned Letters Patent Appeal.

(2.) All the appeals arise from common judgment dtd. 25/2/2022 of learned single Judge passed in three respective Special Civil Applications. The appellant State and the Commissioner of Higher Education have called in question the said common judgment and order of learned single Judge in these three Letters Patent Appeal preferred under clause 5 of the Letters Patent.

(3.) Noticing the basic facts, particularly from Special Civil Application No. 14390 of 2011 relating to Letters Patent Appeal no. 1274 of 2022, as they ran common and similar in all the cases, pursuant to advertisement dtd. 21/12/1983 issued by the respondent Gujarat University for the post of Stenographer Grade II. The petitioner applied for the post. He was called for in interview and came to be given letter of appointment on 16/4/1984 upon verification of the eligibility. The appointment was on permanent post on probation for one year in the pay scale of Rs.475.00800 + D.A. as per the rules of the University. petitioner of the said petition stood confirmed by order dtd. 1/1/1986 of the University with effect from 26/4/1985 on the basis of the decision of the Executive Council. The confirmation letter of the petitioner figured on the record of the petition.