HEDPARA PRAVINGOURI JERAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) The appellants are original petitioners. Petition was filed for an appropriate writ, direction or order directing the respondent authorities to declare action of the respondent-Panchayat in not operating select list which was prepared in the year 1989 pursuant to an advertisement dt. 13-8-1989 being ultra vires, unconstitutional and to grant all consequential benefits on that basis. It appears that originally two petitions were filed being Special Civil Application No. 11556 of 1994 and Special Civil Application No. 11737 of 1994. Both the petitioners were admitted and placed for hearing before the learned single Judge together.

(3.) xxx xxx xxx.