STATE OF GUJARAT Vs. SUNILKUMAR POPATBHAI PATEL

JUDGEMENT

(1.) Admit. Mr. Gaurav Chudasama, learned advocate waives service of admission on behalf of the respondents.

(2.) The present appeal filed under clause 15 of the Letters Patent, 1865 is directed against the judgment dated 22 nd July 2022 passed by the learned Single Judge directing the appellant - State to operate the seniority of the respondents employees from the initial date of appointment post the period of five years in light of the Government Resolution dated 18 th January, 2017 and 20/1/2018.

(3.) Ms. Dhruve, learned AGP for the appellant - State while pointing-out the Government Resolution dated 18 th January, 2017 has submitted that the respondents cannot be conferred the benefit of seniority from their initial date of appointment as the same would be made applicable from such date, as mentioned in the said Resolution.