KAMAL HIMMATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the parties, these petitions are taken up for final disposal. Since common question of law arises, all these matters are taken up together.

(2.) Rule. Learned Assistant Government Pleaders, Mr. Soaham Joshi and Mr. Tirthraj Pandya, waive service of rule on behalf of respondents.

(3.) By way of these petitions, petitioners have challenged order dated 17.6.2014 passed by respondent No.3 herein by which the petitioners are reverted from the post of Head Clerk/Senior Assistant (Class-III) to the post of Senior Clerk (Class-III).