ANKLESHWAR MUNICIPALITY Vs. STATE OF GUJARAT AND OTHERS

JUDGEMENT

(1.) As common question of law and facts arise in this group of Letters Patent Appeals and as such arise out of the impugned common judgment and order passed by the learned Single Judge in Special Civil Application Nos.9358/2010 to 9364/2010, all these Letters Patent Appeals are heard, decided and disposed of together by this common judgment and order.

(2.) All these Letters Patent Appeals are admitted. Shri Pushpadatta Vyas, learned Advocate waives service of notice of Admission on behalf of the concerned respondent - original petitioners of respective Special Civil Applications and Shri Mahesh Bhavsar, learned Advocate waives service of notice of Admission on behalf of the Administrative Officer of the concerned school board and Shri Rohan Yagnik, learned Assistant Government Pleader waives service of notice of Admission on behalf of the respondent State Authorities insofar as the respective appeals being Letters Patent Appeal Nos.5/2017, 6/2017, 7/2017, 9/2017, 10/2017 and 11/2017 preferred by the Ankleshwar Municipality are concerned.

(3.) Feeling aggrieved and dissatisfied with the impugned common judgment and order passed by the learned Single Judge in Special Civil Application No.9358/2010 to 9364/2010 by which the learned Single Judge while allowing the aforesaid petitions partly and while quashing and setting aside the order dated 05.08.2010 terminating the services of the original petitioners has directed that the original petitioners to be continued on the set up of Ankleshwar Nagarpalika at the cost of the Nagarpalika, Ankleshwar Nagarpalika (now Municipality) has preferred the present Letters Patent Appeal Nos.5/2017 to 7/2017, 9/2017 to 11/2017.