SURESH MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Admit. Mr. Jay Trivedi, learned AGP waive service of notice of admission on behalf of the respondent no.1 - State, Mr. Dholakia, learned advocate and Mr. Munshaw, learned advocate waive service of notice of admission on behalf of the respective respondents.

(2.) With the consent of the learned advocates for the respective parties, the matters are heard finally today. The Letters Patent Appeals stem-out of the judgment dated 13 th February, 2025, passed by the learned Single Judge in the captioned writ petitions, whereby the learned Single Judge has dismissed the writ petitions filed by the present appellants, claiming the benefits of regularization and also challenging the action of the respondents in terminating their services.

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