MANISHBHAI RAMESHBHAI SOLANKI AND OTHERS Vs. NADIAD MUNICIPALITY

JUDGEMENT

(1.) Heard the learned counsel for the respondent and perused the special civil application.

(2.) Under the order Annexure 'A' dated 7-5-1997, the services of the petitioners were brought to an end by the respondent and this petition has been filed by the petitioners before this Court on 21st Oct., 1997.

(3.) The petitioners have come up with a case that this Court in the special civil applications Nos. 3909/97 and 4610/97 decided on 5-8-1997 held the termination of the services of the petitioners therein as illegal as the services of the junior persons to the petitioners were retained and their case is also squarely covered by that decision. That decision is clearly distinguishable on the ground that in that decision, the counsel who was appearing for the respondent: has admitted as a fact that the employee junior to the petitioners therein are continuing in service. However, in this special civil application there is no such admission by the counsel for the respondent.