LALJIBHAI SHIVABHAI PRAJAPATI Vs. GUJARAT PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) Challenge in instant batch of three intra-court appeals under Clause 15 of the Letters Patent is to the common order dated 23.7.2007 passed by the learned Single Judge in the three Special Civil Applications mentioned in the title. The learned Single Judge has while issuing Rule in the petitions, negatived the prayer for interim relief. The common order passed by the learned Single Judge in the above mentioned three Special Civil Applications reads as under:

(2.) The case of the appellants/petitioners in the petitions is as under:

(3.) At the time of admission hearing of these three appeals, this Court vide order dated 25.7.2007 issued noticed for final disposal in the appeals making it returnable on 1.8.2007 i.e., today. In the Civil Applications, the following relief was granted: