VINODKUMAR CHAMANBHARTHI BAVA Vs. HIGH COURT OF GUJARAT

JUDGEMENT

(1.) Heard Mr. N. K. Majmudar, the learned advocate appearing for the petitioners and Mr. G. M. Joshi, the learned Senior Counsel assisted by Mr. I. G. Joshi, the learned advocate appearing for respondent No.1.

(2.) The petitioners in both the captioned petitions have prayed for identical reliefs. The Special Civil Application No.9118 of 2024 in view thereof is taken as lead matter and the order passed in the Special Civil Application No.9118 of 2024 would govern the Special Civil Application No.9155 of 2024.

(3.) By way of present petitions, the petitioners herein have invoked extraordinary jurisdiction under Article 226 of the Constitution for direction upon the respondent No.1 herein to consider the applications of the petitioners who have been serving in the cadre of "Bailiff" in various Hon'ble Courts of the State of Gujarat in various Districts Courts of Gujarat, having their absolute administrative powers for framing the service conditions, for modifying the service conditions, for taking appropriate decisions pertaining to the service of the petitioners. All such decisions are within the absolute powers of the respondent authorities, as far as the appointment, transfer, disciplinary proceedings and other general conditions of service pertaining to the service of the petitioners including powers of transfer, powers of inter-district transfer, power of mutual transfers of petitioners who are serving in various subordinate Courts of various districts of State of Gujarat.