DEVENDRAKUMAR NAROTTAMDAS PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. P.R.Nanavati, learned advocate for the petitioners, Mr. Goutam, learned AGP for the respondent Nos.1 and 2, and Mr. Shelat, learned advocate for the respondent No.3.

(2.) Learned advocate for the petitioners and respondents jointly submitted that in this group of petitions, almost similar facts are involved and similar issues are raised. It is also jointly submitted and clarified by learned advocates for the petitioners and respondents as well as learned AGP that the relief prayed for by all petitioners in this group of petitions are also similar, inasmuch as all petitioners claim that the decision and action of the respondents seeking to relieve them from service on the ground of superannuation at 58 years of age is contrary to rules and that they should be continued in service until they attain 60 years of age. In this view of the matter and in light of joint submission, all petitions are heard together and decided by this common order.

(3.) In view of joint submissions by learned advocates that the petitioners have prayed for similar relief in captioned petitions, illustratively and as a specimen, the relief prayed for in Special Civil Application No.8204 of 2012 is quoted hereinbelow:-