YOGESH B VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr. Pranav Dave, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No. 1.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned order dated 17/08/2007 passed by respondent No. 1 authority, by which, the representation made by the present petitioners came to be rejected on the ground that the petitioners have not completed 10 years of service and 6 hours per day, which is required for part-time service as per Government Resolution dated 01/05/2007.

(3.) IT is not in dispute that the petitioners are claiming the relief on the basis of Government Resolution dated 01/05/2007. It is also not in dispute that the petitioners services are terminated in the year 2007. It is not disputed by Mr. Suthar, learned advocate appearing on behalf of the petitioners that the petitioners do not satisfy all the conditions mentioned / contemplated in Government Resolution dated 01/05/2007 even today.