MOHANBHAI KODARBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) I take notice of the fact that in all there are six petitions on board. Out of those, in four petitions Mr.Bhushan Oza, the learned counsel, is appearing for the petitioners. He is very much present in the Court. So far as the other two petitions are concerned, Mr.M.K.Vakharia, the learned counsel, is appearing for the petitioners. He has filed a sick note. However, his clients are present today along with the other petitioners. They have no objection if this Court disposes of the matters in tune with what has been proposed. Therefore, all the petitions are taken up for hearing.

(3.) All the writ -applicants were appointed by the Gujarat Communications and Electronics Limited, the respondent no.5 herein, an undertaking of the State Government, as Class -IV employees.