SANJAY KARMANBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(2.) The present appeal emanates from the judgement and order dtd. 20/9/2024 passed in the captioned writ petition, whereby the learned Single Judge has dismissed the writ petition filed by the appellants-original petitioners challenging their termination from the contractual appointment.

(3.) The facts, as recorded by the learned Single Judge, are not in dispute. The same are as under: