TISHY VARGHESE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioners, serving as the Assistants (Junior Clerks) on the establishment of the High Court of Gujarat, have prayed for the following reliefs :

(2.) The petitioners were working as the Assistants (Junior Clerks) with this High Court. Later on, they came to be promoted to the posts of the Deputy Section Officer. Thereafter, they were promoted on the posts of Section Officer. This issue is no longer res integra in view of the judgment and order of this Court dated 1st March 2016 passed in Special Civil Application No.2072 of 2016, which reads as under :

(3.) Mr.Goutam, the learned AGP made a request that the petition may not be disposed of finally in view of the judgment, which is referred to above. According to him, the State is intending to file an LPA challenging the impugned judgment, which is being referred to in this order. Since the issue is covered, I see no good reason not to dispose of this petition only on the ground that the Government intends to file an appeal.