BANASKANTHA DISTRICT PANCHAYAT Vs. DHIRAJLAL MOHANLAL MAKWANA

JUDGEMENT

(1.) The Civil Application No. 830 of 2023, Civil Application No.330 of 2023, Civil Application No.01 of 2023 for preferring Letters Patent Appeal No. F/42182 OF 2022, Civil Application No. 1 of 2022 for preferring Letters Patent Appeal No. F/42306 OF 2022 for condonation of delay has been allowed. The delay preferred in filing the main matter is accordingly condoned.

(2.) The above noted Appeal is arising out of the common judgment and order dtd. 19/10/2022 passed by the learned Single Judge in a bunch of Writ Petitions with the leading Special Civil Application No.3468 of 2022. As the issues raised in all the matters are common, we have heard all the Appeals together and they are being decided by this common order.

(3.) Having heard the learned counsels for the parties and perused the record, we may note that it is recorded by the learned Single Judge that in the similar situation, for Multipurpose Health Workers (Male) and Female Health Workers engaged by various District Panchayats in the State of Gujarat, the matters have been decided by this Court in Special Civil Application No.6431 of 2022 vide judgment and order dtd. 29/6/2022, the extract of which has been noted by the learned Single Judge in the order impugned.