PARTH VISHNUBHAI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By consent of learned counsels for the respective parties, RULE returnable forthwith.

(2.) The present petition is filed praying for the following reliefs:-

(3.) It is submitted by learned counsel Mr.T.R.Mishra appearing for the petitioner that the petitioner was working as Multipurpose Health Workers under the respondent no.2. The present petitioner challenges the order issued by the Deputy Secretary, Panchayat Gram Gruh Nirman and Gram Vikas Vibhag to all the District Development Officers in the State, whereby instructions has been issued to terminate all such employees who have degrees from certain universities in terms of the order passed by this Court in Letters Patent Appeal No.504 of 2016 in Special Civil Application No.16266 of 2015.