UMESH LALLUBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. G. M. Joshi, the learned Senior Counsel assisted by Mr. Vyom H. Shah, the learned advocate appearing for the petitioners, Mr. Siddharth Rami, the learned AGP appearing for the respondents No.1 and 2, Mr. Prashant Desai, the learned Senior Counsel assisted by Mr. Kaushal D. Pandya, the learned advocate appearing for the respondents No.3 and 4 and Ms. E. Shailaja, the learned advocate appearing for the respondent No.5.

(2.) By way of present petition the petitioners herein have prayed for following reliefs :-

(3.) The petitioners are all having the qualifications of either Master of Social Welfare or M.A. with Sociology or M.A. with Psychology as the case may be. All the petitioners are appointed as Counselors pursuant to a regular process of selections that commenced upon issuance of the advertisement followed by interview which resulted in the appointment of the petitioners. It is stated that the appointment orders of the petitioners was as back as in January 2000 (page-14) pursuant to an advertisement that was issued in November 1999. The advertisement and the appointment orders are duly produced at Annexure-A and B page at 22 and 23 respectively.