BHARWANI JITENDRABHAI K Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues arising for my consideration in all the captioned writ applications are more or less the same they were heard analogously and are being disposed of by this common judgment and order.

(2.) The petitioners were appointed to the post of Accountant, Deputy Accountant and SubAccountant in the finance Department of the State Government, pursuant to the advertisement dated 12th November, 2011, issued by the respondent No.3. All the petitioners were appointed on the same day, i.e. 26th September, 2012 and worked on there respective posts, up to the passing of the impugned order dated 11th April, 2014. The services of the petitioners were abruptly terminated by passing the impugned order, on the ground that such action was being taken pursuant to the two orders passed by this Court, in two writ petitions filed by other persons.

(3.) The first order referred to in the impugned order is dated 08.08.2013, passed in Special Civil Application No.12500/2013, wherein the Court has disposed of the petition, without entering into the merits of the case, by directing the respondents to decide the representations of the petitioners therein. The representations made by the petitioners in that petition pertained to certain errors in the keyanswers in the examination conducted by the respondents, pursuant to the advertisement.