ALPESH CHIMANLAL PATEL Vs. SPECIAL SECRETARY

JUDGEMENT

(1.) All these appeals are filed under Clause 15 of Letters Patent against common oral judgment dated 30.11.2016 and 07.12.2016 passed by the learned Single Judge in Special Civil Application No.11348 of 2013 with Special Civil Application No.11349 of 2013 by which the learned Single Judge disposed of both the aforesaid petitions with certain directions.

(2.) Letters Patent Appeal No.1025 of 2017 is filed by the State of Gujarat, whereas Letters Patent Appeal Nos. 1188 of 2017 and 1087 of 2017 are filed by the original petitioners. As the issue involved in all these appeals is same and as the appeals are filed against the common order passed by the learned Single Judge, they are being disposed of by this common order with the consent of the learned advocates appearing for the parties.

(3.) For the sake of convenience, the facts narrated in Special Civil Application No.11349 of 2013 are recorded in this order.