HARESH K BORISAGAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms.Sangeeta Pahwa, Mr.Jayant P. Bhatt, Mr.U.T. Mishra, learned advocates for the petitioners.

(2.) The petitioners in the captioned group of petitions have declared that all of them are employees of the respondent Gondal Municipality.

(3.) It is also declared by learned advocates for the petitioners in the captioned petitions that all petitioners felt aggrieved by order dated 3.6.2003 passed by the respondent Municipality and that, therefore, the petitioners filed respective petitions against the said order dated 3.6.2003.