NITINKUMAR C PATEL LIBRARIAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised, in all the captioned writ applications, are common, those were heard analogously, and are being disposed of by this common judgment and order.

(2.) The writ applicants before me are serving as the 'Primary, Secondary and Higher Secondary Teachers' respectively in the various Government and Grant -in -Aid schools situated at the different places within the limits of the Ahmedabad Municipal and its urban agglomeration area, which comprises of the Ahmedabad Municipal Corporation area and the extended limits of the Ahmedabad Municipal Corporation.

(3.) Some of the writ applicants are also the members of the non - teaching staff of the said schools.