RAJENDRA GIRDHAR PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Mitul Shelat assisted by learned advocate Ms.Avni H. Pandya and learned advocate Ms.Disha Nanavaty for the petitioners in the respective petition, learned Assistant Government Pleader Mr.Rohan Shah for the respondent - State and its authorities as well as learned advocates Mr.Bhavesh A. Patel, Mr.Radhesh Vyas and Mr.Jinesh Kapadia for the respective respondents in the petitions concerned.

(2.) The only petitioner of this petition prayed to set aside order dated 05.06/07.2017 of respondent No.2 - Director of Employment & Training whereby he was declared surplus. Petitioner has prayed for absorption in any other grant-in-aid industrial institute and further to pay the salary which was stopped.

(3.) The two petitioners in this petition who have prayed to set aside the communication dated 08.08.2016 issued by respondent No.2 - Director of Employment & Training, declaring the petitioners as surplus. It is next prayed to direct the respondent authorities to pass orders of absorption of petitioners on the vacant posts in the grant-in-aid institutes within the State. The further prayer is to release the grant to pay salary to the petitioner which is not paid since 01.08.2015.