PATEL AMBALAL JETHALAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Bhavika Kotecha, learned AGP waives service of notice of rule for respondent State. With the consent of learned counsels for the parties, this group of petitions is heard finally.

(2.) The petitioners in this group of petitions have challenged the order dated 30/6/2007 on the ground that the petitioners were working on deputation and by the impugned order they are sought to be posted on further deputation which was not open to the respondents.

(3.) Keeping this contention in mind, this Court (Coram: S.R. Rahmbhatt, J) has passed the following order on 7/8/2007.