C M PARIKH Vs. V M MEHTA

JUDGEMENT

(1.) All these five Letters Patent Appeals involve common questions of law and facts and therefore at the request of the Advocates of the parties they were heard together and are now being disposed of by this common judgment.

(2.) The learned single Judge (N. 11. Bhatt J.) by his common judgment delivered on 20-2-1978 disposed of Special Civil Applications Nos. 1838 of 1973 1996 of 1976 1997 of 1974 2303 of 1974 and 1573 of 1975. Special Civil Application No. 1838 of 1973 was an omnibus petition and therefore separate petitions were filed by the respective petitioners individually. No appeal has been filed against the order in the said petition. Bring aggrieved by the judgment and order in Special Civil Application No. 1996 of 1974 two Letters Patents Appeals have been filed viz. Letters Patent Appeal No. 39 of 1979 is filed by Shri C. M. Parikh and Others and Letters Patent Appeal No. 95 of 1979 is filed by Shri V. M. Mehta. Against the judgment and order in Special Civil Application No. 1997 of 1974 also two Letters Patent Appeals have been filed viz. Letters Patent Appeal No. 34 of 1979 is filed by C. M. Parikh and Others and Letters Patent Appeal No. 96 of 1979 is filed by Shri S. C. Acharya. Against the judgment and order in Special Civil Application No. 1573 of 1975 Letters Patent Appeal No. 77 of 1979 is filed by Shri N. L. Doctor. No Letters Patent Appeal has been filed in Special Civil Application No. 2303 of 1974. In short two Letters Patent Appeal in Special Civil Application No. 1996 of 1974 two Letters Patent Appeals in Special Civil Application No. 1997 of 1974 and one Letters Patent Appeal in Special Civil Application No. 1573 of 1975 have been filed

(3.) The above special civil applications were filed in this Court under Article 226 of the Constitution of India challenging the Seniority List and Select List (Annexures A and B to Special Civil Application No. 1996 of 1974) of the Superintendents and Assistants in the Secretariat Cadre which is a subordinate service.