VAGHORA NATHALAL MURJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel for the petitioners submits that in all these three Special Civil Applications, identical points have arisen for consideration of this court and the same be taken up for hearing together. Learned counsel for the respondents has no objection to take up all these three matters together for hearing. Accordingly, all these three matters are taken up together for hearing and are being disposed of by this common judgment.

(2.) Heard learned counsel for the parties.

(3.) Facts and grounds of challenge of the action of the respondents are being taken from the Special Civil Application No.6949/89. In the year 1983-84 vide Annexure-A applications were invited for appointments on the posts of Talati-cum-Mantri by the District Panchayats, Vadodara, Valsad, Dang, Jamnagar and Rajkot. In response to the advertisement, the petitioners submitted their applications for the posts inquestion. All have been called for written test and interview. It is the case of the petitioners that, select list has been prepared in the year 1985 and they have been informed their merit numbers therein accordingly. The grievance of the petitioners is that the respondent District Panchayat, instead of giving them regular appointments on the posts of Talati-cum-Mantri, they have been given purely adhoc temporary appointments, that too, for fixed term under the order dated 23.5.1988, Annexure-D (Colly.). But, in the month of February, 1989, services of the petitioners were brought to an end. The petitioners made grievance that, not only their services were brought to an end, but under the advertisement No.22/29/89-90 fresh applications were invited for making appointments on the posts of Talati-cum-Mantri. Hence, this Special Civil Application.