SANJAYSINH RANJITSINH ATALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed seeking direction to set-aside the advertisement dtd. 15/10/2022 issued by the respondent no.4 - Karjan Municipality.

(2.) The basis of challenge is the claim of the petitioners who are already working with the respondent no.4 - Municipality since long and, therefore, their claim for being regularized/appointed be considered first before embarking upon the recruitment process.

(3.) Learned advocate for the petitioners submitted that it is the policy decision of the State Government itself under Circular dtd. 14/7/2022, wherein it has been mentioned that priority is required to be given to the employees who are already working with the Municipalities.