HARESH RAMBHAI VALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vasu and Mr. Joshi, learned advocates for the petitioners, Mr. Munshaw, learned advocate, Ms. F.D. Patel, learned advocate and learned AGP for the respondents.

(2.) In this group of five petitions the petitioners are aggrieved by the decision of government prescribing cutoff date while granting the benefit of regularization in service.

(3.) So far as factual background is concerned it is claimed that by order / resolution dated 3.1.1992 government took decision to regularize the services of 21 employees who were serving with the Health / Medical Centre under different nagarpalikas / panchayats since many years. The government resolved to regularise service of 21 medical officers w.e.f. 1.1.1992 and not from the date when they entered into service. The decision to give effect from 1.1.1992 i.e. the said cutoff date is the cause for petitioners' grievance.