NAYAK UMESH GUNVANTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Ms. Krina Calla, learned Assistant Government Pleader waives the service of notice of rule on behalf of the opponent No. 1 and Mr. J. B. Pardiwala, learned advocate waives the service of notice of rule on behalf of the opponent No. 2.

(2.) PRESENT application has been preferred by the applicants original petitioners for interim order directing the opponents original respondents to consider the case of the applicants for giving appointment and absorption of the applicants in the District Court, Amreli and the Courts subordinate thereto on the vacancies of Assistant (Junior Clerk) (Class-III) and Peons, Watchmen, Watermen, Jail Warden (Class-IV) referred to in the advertisement dtd. 1/7/2009 at Annexure-II, pending the hearing and final disposal of Special Civil Application No. 9377 of 2008.

(3.) MR. PUJARA, learned advocate appearing on behalf of the applicants has submitted that if the main Special Civil Application is directed to be placed on Board for final hearing and/or for further hearing, the applicants will be satisfied at this stage.