STATE OF GUJARAT Vs. HADAMATSINH NAHARSINH SISODIYA

JUDGEMENT

(1.) AS common questions of fact and law are involved in these appeals, they are heard together and disposed of by way of this common judgment.

(2.) WE have heard Ms.Monali Bhatt, learned Assistant Government Pleader, appearing for the appellants and Mr.P.P. Majmudar, learned advocate, appearing for the respondent in LPA No.1400 of 2013, learned advocate Mr.Mitul K.Shelat along with Mr.Kaivan Patel, learned advocate, appearing for the respondent in LPA No.1401 of 2013.

(3.) THE opponents -original petitioners are constables. They were transferred from Ahmedabad to different places by separate transfer orders. The opponents -original petitioners in compliance of the transfer orders joined the places where they were transferred.