TAPASYA OMPRAKASH GUPTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issues raised in all the captioned petitions are more or less the same, those were heard analogously and are being disposed of by this common order.

(2.) For the sake of convenience, the Special Civil Application No.15935 of 2017 is treated as the lead matter.

(3.) The petitioner came to be appointed on 02.08.2010 as lecturer and the petitioner has served for a period between 02.08.2010 to 03.03.2014 as lecturer, and thereafter by order dated 01.03.2014 the petitioner came to be appointed as Ad-hoc Associate Professor (Reader) and presently the petitioner is serving as Ad-hoc Associate Professor (Reader) in Government Model Ayurved Kolavada, Gandhinagar. The petitioner has prayed for the following reliefs :