PRAVINCHANDRA MANILAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. M. M. Desai appearing on behalf of petitioners and learned Government Pleader Mr. Sunit Shah with learned A.G.P. Mr. Dave, learned A.G.P. Mr. Shukla, learned A.G.P. Mr. Chauhan and learned A.G.P. Mr. Pandit appearing on behalf of respondents- State Authorities.

(2.) The other identical matters in respect to same issue have been admitted by this Court which are on today's Board. Therefore, this group of matters are also required to be admitted by this Court. Hence, Rule in each petition. Learned Government Pleader Mr. Sunit Shah with learned A.G.P. Mr. Dave, learned A.G.P. Mr. Shukla, learned A.G.P. Mr. Chauhan and learned A.G.P. Mr. Pandit waive service of notice of Rule on behalf of respondents-State Authorities. With consent of both the learned Advocates, these group of petitions are heard finally today.

(3.) The concise facts of the present petitions is that the petitioners are working as Lecturer initially in Sir K. P. College of Commerce, Athwa Lines, Surat which is affiliated to South Gujarat University, now, Vir Narmad South Gujarat University and served there since many years. In the group of petitions, some of the petitioners had already retired and some of the petitioners are likely to retire in near future.