JATIN JAYENDRABHAI VORA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.Himnish Japee, learned advocate Mr.N.K.Majmudar and learned advocate Ms.Kiran Udasi for learned advocate Mr.Tejas Satta on behalf of the petitioners and learned Assistant Government Pleaders Mr.Sahil Trivedi and learned Assistant Government Pleader Ms.Nidhi Vyas on behalf of the respondent - State.

(2.) By way of these petitions, the petitioners have inter alia sought for being granted the benefit of being appointed on substantive / regular basis from their date of appointment and be given all benefits as accruing on the basis of such a direction.

(3.) At the outset, it requires to be noted that while this Court is of the considered opinion that the issue stands covered by decision of this Court in Special Civil Application No.10738/2020 and allied matters dtd. 14/3/2020, it would also appear that the respondents herein in addition to the State Government is the District Development Officer / District Panchayat as the case may be.