SHANKAR GIMBA GAMIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Advocate Ms. Vidhi J. Bhatt for the petitioner and learned Mr. Manan Mehta for the respondent-State and perused the record.

(2.) All the petitions are arising out of same facts and circumstances and claiming same relief and therefore, they are consolidated and since they were heard together, even at the time of admission and by order dated 13.7.2011 coordinate bench issued rule by consolidated order in all such matters and thereafter, it has been listed together and heard together on different occasions.

(3.) Though all the petitioners were appointed as daily wager on different dates, except for date of joining, all other information are common as under: <FRM>JUDGEMENT_279_LAWS(GJH)1_2018.html</FRM>