CHAIRMAN, KANDLA PORT TRUST Vs. RAJESH HARISINGH DHANWANI

JUDGEMENT

(1.) As the learned single Judge passed common order in the Special Civil Applications, the present appeals are considered simultaneously.

(2.) Admit. Mr. Mishra, learned counsel for the respondents waives service of notice. With the consent of the learned counsel for both the sides, the appeals are finally heard.

(3.) All the appeals are directed against the common order dated 23.6.2015 passed by the learned single Judge in the respective cases, whereby the learned single Judge, for the reasons recorded in the order has directed that the petitioners shall be treated as permanent employees on completion of two years of their ad hoc service and the resultant effect would be that the same will take effect from 2007 onwards.