DHARMABHAI PARAGBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of respondents.

(2.) These petitions are arising out of identical facts and are raising similar contentions and hence, are taken up for joint hearing and disposal. The facts are recorded from lead matter being Special Civil Application No.19251 of 2022.

(3.) The present petitions are filed seeking direction to the respondent authorities to reconsider the case of the petitioner for re-induction or re-employment in service as per the policy of the State Government in engaging the persons like petitioner who was engaged at the relevant time on part time basis. It is also prayed that the impugned communication dtd. 2/1/2020 (Annexure-A1) be quashed and set aside by which the application of the petitioner was rejected.