BHAVNABEN DASHRATHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these Letters Patent Appeals under clause 15 of the Letters Patent are filed by the appellants - original petitioners assailing the correctness of the common judgment and order dtd. 16/2/2022 passed by the learned Single Judge in Special Civil Application No. 4096 of 2020 with Special Civil Application No. 4626 of 2020.

(2.) Since the issue involved in both the Letters Patent Appeals is common and petitions are decided by common judgment, we deem it proper to decide the present Letters Patent Appeals by this common judgment.

(3.) The prayer made in the writ petitions before the learned Single Judge was to set aside the action of the respondents in disqualifying the petitioners and further to direct the respondent authorities to consider the case of the petitioners as eligible for final merit list and also to appoint the petitioners as per the advertisement.