VADODARA MAHANAGARPALICA NAUKAR MANDAL Vs. STATE OF GUJRAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. Ramnandan Singh for petitioners, Mr. Sunit S. Shah, learned G. P. with Ms. Bhavika Kotecha, Ms. Kiran Pandey and Mr. K. J. Dwivedi, learned A. G. Ps. for the respondent-State authority and Mr. Pranav G. Desai, learned Advocate for respondent baroda Municipal Corporation.

(2.) WHEN these matters are taken up for hearing, learned Advocate Mr. Ramnandan Singh appearing for the petitioners has submitted that the petitions involving same and identical question filed by the concerned employees of the respondent-Corporation, but same have not been notified because of the office objections raised by the Registry and he requested before this Court to call for papers of those petitions and accordingly, considering his request, registry of this Court was directed to dispense with the office objections raised by the registry and to send papers of those petitions, and therefore, Registry has sent papers of Special Civil Application Nos. 327, 328, 330, 331, 332, 333, 334, 336, 337 and 338 of 2008 before this Court and same have been disposed of along with the matters which are notified in today's Board as identical in nature raising same question and it is open for the learned Advocate Mr. Pranav g. Desai to file his vakalatnama for the respondent Corporation in those matters which have been sent by the Registry of this Court today for being disposed of by way of this judgment. Government Pleader may also file appearance in such matters on behalf of the State authority.

(3.) RULE. Service of Rule is waived by learned Advocate Mr. Pranav G. Desai on behalf of the respondent-Baroda Municipal Corporation in each matter. Service of rule is also waived by Mr. Sunit S. Shah, learned G. P. with Ms. Bhavika Kotecha, Ms. Kiran Pandey and Mr. K. J. Dwivedi, learned A. G. Ps. for the respondent-State authority in each matter. In the facts and circumstances of the case, and with consent of the learned Advocates for the respective parties, the matters have been taken up for final hearing today.