STATE OF GUJARAT Vs. GOHEL VISHAL CHHAGANBHAI

JUDGEMENT

(1.) By way of this group of Letters Patent Appeals, original respondents State challenged the CAV Common Judgment dtd. 7/9/2016 passed by the learned Single Judge (Coram: J.B. Pardiwala, J.) in writ petition being Special Civil Application No.8152 of 2015 and allied matters.

(2.) Brief facts as emerged from the record are summarized as under:

(3.) This Court by order dtd. 16/1/2018 has admitted this group of appeals filed by the State. Pending these appeals, the stay was granted against further operation and implementation of the judgment passed by the learned Single Judge. Learned AGP had invited attention of this Court to the order passed by the Hon'ble Apex Court in group of the petitions relating to the ad hoc Lecturers, who have been engaged prior to 28/5/2008 and after 28/5/2008. The Special Leave Petition No. 39726 of 2018 was filed by the State challenging the final judgment and order dtd. 24/1/2018 passed by the Coordinate Bench in a group of appeals being Letters Patent Appeal No.1184 of 2017 and allied matters. The Hon'ble Apex Court in Special leave petitions filed by the State being Special Leave Petition ( CIVIL) Diary No. 39726/2018, by order dtd. 14/12/2018 finding no good ground to interfere, had dismissed the aforesaid Special Leave Petition and had thereby confirmed the order passed by the learned Single Judge as confirmed by the Division Bench. While dismissing the appeal the Hon'ble Supreme Court observed as under: