JAYENDRAKUMAR AMRUTLAL SONDARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms. Rucha Gami for Mr. D. G. Chauhan for the petitioners and learned Assistant Government Pleader Ms. Nirali Sarda for the respondents -State.

(2.) Considering the fact that the present application calls into question and order terminating the services of the petitioner on dtd. 30/3/2017, and whereas since it appears that the petition is delayed almost by six years. In the considered opinion of this Court, ends of justice would be met, if the petitioners are permitted to prefer a representation to the respondent authorities requesting them to consider the case for reinstatement/ fresh appointment and whereas upon such a representation being made, the same is directed to be decided within a specific period of time.

(3.) In this view of the matter, the present petition is disposed with the following direction.