RAVAL PANKESHBHAI MANILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Y. N. Oza, the learned Senior Counsel assisted by Mr. H. J. Dholakia, the learned advocate appearing for the petitioners, Ms. Manisha Lavkumar, the learned Additional Advocate General assisted by Mr. Jay Trivedi, the learned AGP appearing for the respondent No.1 - State and Ms. Sejal Mandavia, the learned advocate appearing for the respondent No.3.

(2.) Since the issue involved in all the captioned petitions is identical, are heard analogously and are being disposed of by this common order. The Special Civil Application No.5995 of 2017 is treated as the lead matter and the decision in the said petition shall govern captioned petitions.

(3.) The petitioners herein are appointed on 11 months contract basis upon following regular process of selection prescribed under the Human Resources Manual, challenge the action of the respondent authority, who rather than treating their service as a regular one from the date of their appointment, the services of the petitioners may come to an end on the ground of their completion of their respective contract though to most of the petitioners are working since long with the respondents. The petitioners apprehend that in near future the respondent is going to publish and implement its new Human Resource Manual and due to which most of the petitioners' service will come to an end as respondent is in process to reduce the number of employees. The petitioners apprehend danger of losing their services on the above mentioned grounds.