STATE OF GUJARAT Vs. HARSHITKUMAR BHARATBHAI JANI

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties and perused the record.

(2.) This bunch of intra-court appeals is directed against the judgment and order dtd. 8/2/2023 passed by the learned Single Judge in Special Civil Application No.8556 of 2020 and connected other matters, allowing the writ petitions, setting aside the merit list of Livestock Inspectors, which has been prepared after deletion of the names of the writ petitioners / respondents herein. The State is directed to consider the case of the petitioners as they have been held entitled to be appointed to the posts of Livestock Inspectors, pursuant to the advertisement for the said post, against which they had applied. Consequential benefits including seniority with notional benefits from the date of their appointment as per the advertisement, have also been granted.

(3.) We may note, at the outset, that on the factual aspects of the matter and while mentioning various communications placed by the learned counsels for the parties, reference has been made to the paper-books of Letters Patent Appeal Nos.1060 of 2022 and 1058 of 2022 in this judgment.