STATE OF GUJARAT Vs. TARUNSINH PARBATSINH PARMAR

JUDGEMENT

(1.) The Civil Application No. 339 of 2022, Civil Application No.3342 of 2022, Civil Application No.3334 of 2022, Civil Application No.3344 of 2022, Civil Application No.01 of 2022 for preferring Letters Patent Appeal No. F/30143, Civil Application No. 3352 of 2022, Civil Application No. 2 of 2022 for preferring Letters Patent Appeal No. F/31720, Civil Application No. 3335 of 2022, Civil Application No.3340 of 2022, Civil Application No.3338 of 2022, Civil Application No.3350 of 2022, Civil Application No.3351 of 2022, Civil Application No.3354 of 2022, Civil Application No. 3343 of 2022, Civil Application No.3332 of 2022, Civil Application No.3336 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. 5/5/2022 passed by the learned Single Judge in a bunch of Writ Petitions with the leading Special Civil Application No.8049 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.