SHARDABEN N. PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) First three appeals were heard on 2.9.2014 and reserved for order. Thereafter, the fourth appeal was heard on 8.9.2014 and reserved for order with the above said first three appeals as in all the appeals, the issue raised is as regards regularization of the services of the Female Health Workers.

(2.) Letters Patent Appeal No. 923 of 2014 and 1015 of 2014 are against the judgment rendered by the learned Single Judge in Special Civil Application No. 8799 of 2013. Letters Patent Appeal No. 924 of 2014 and 1006 of 2014 are against the judgment rendered by the learned Single Judge in Special Civil Application No. 8800 of 2013.

(3.) Special Civil Application No. 8799 of 2013 was preferred for the following prayers made in para 8(A),(B) and (C):