STATE OF GUJARAT Vs. GUNVANTRAI NARMADASHANKAR VYAS

JUDGEMENT

(1.) In Letters Patent Appeal No.907 of 2016, the judgment and order dated 28.3.2016 passed by the learned Single Judge in Special Civil Applications No.10953 of 2014, No.12238 of 2014, is subject matter of challenge, whereas the subject matter of challenge in Letters Patent Appeal No.1812 of 2017 is the judgment and order dated 15.11.2016 passed by the learned Single Judge in Special Civil Application No.14364 of 2016, and the subject matter of challenge in Letters Patent Appeal No.1816 of 2017 and is a separate judgment and order dated 15.11.2016 passed by the learned Single Judge in Special Civil Application No.13738 of 2016. In the judgments dated 15.11.2016, the learned Single Judge has followed the judgment and order dated 28.3.2016 passed by the learned Single Judge in Special Civil Applications No.10953 of 2014 and allied matters. In the writ petitions being Special Civil Applications No.17245 of 2016, No.17275 of 2016 and No.18114 of 2016, the petitioners claim similar reliefs based on the impugned judgment and order.

(2.) By an order dated 8.11.2009, all the above referred special civil applications were ordered to be listed for hearing together with Letters Patent Appeal No.907 of 2016 and allied matters as similar questions were involved in the appeals as well as the writ petitions and that is how, the letters patent appeals as well as the writ petitions came to be listed for hearing together and were, accordingly, heard together and are disposed of by this common judgment.

(3.) In Special Civil Application No.10953 of 2014 and other matters, which resulted in the impugned judgment and order dated 28.2016, the respondents original petitioners were Livestock Inspectors (Class-III) and Extension Officers, and prayed for the following reliefs: