HARDIK PRADIPBHAI JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These Letters Patent Appeals, fourteen in numbers, arise from common judgment and order dtd. 7/10/2022 of learned Single Judge dismissing the Special Civil Applications filed by the appellantsoriginal petitioners.

(2.) Heard learned advocates Mr. Ekrama Kureshi, Mr. S.P. Majmudar and Mr. Ullash Gohil for the appellants appearing in the respective appeals, whereas learned Government Pleader Ms. Manisha L. Shah assisted by learned Assistant Government Pleader Mr. Siddharth Rami with learned Assistant Government Pleader Ms. Jeenal Acharya in all the appeals on behalf of the State and its authorities.

(3.) Noticing the representative facts from Special Civil Application No. 16393 of 2019, where the petitioner was serving as ad-hoc Lecturer in the Mechanical branch in V. Parekh Technical Institute, a Government Polytechnic College, pleaded that he was serving on the post as ad hoc Lecturer since more than 10 years and that he was placed in the pay-scale. It was stated that the Gujarat Public Service Commission (GPSC) issued advertisement undertaking the regular selection process. At the end of the exercise, the GPSC came out with the Resolution dtd. 13/6/2019 seeking to appoint 111 regularly selected candidates in the Mechanical Engineering branch. Asserting the right to continue on the post, the petitioner apprehended that since the process by the GPSC was at the fag end, his services would be terminated.