JITENDRA NATVARLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issued involved in both the captioned petitions is the same and analogous, both the petitions are heard and disposed of by this common judgment. The petition being Special Civil Application No.16544 of 2016 be treated as the lead matter.

(2.) By way of the present petitions, the petitioners challenged the order dtd. 29/3/2016 passed by the respondent no.1 - authority rejecting the claim of the petitioner for up-gradation.

(3.) Brief facts leading to filing of the present petitions read thus:-