K CHANDRAN Vs. CHIEF ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) All these petitions are having identical subject matter, and the remedies sought under Article 226 of the Constitution of India are on the same line and, by an earlier order passed by the Court, they are ordered to be heard with Special Civil Application No. 612 of 1994. The matters are, therefore, listed together and, with the consent of the learned advocates for the parties, they are taken up for final hearing. SPECIAL CIVIL APPLICATION NO.612 OF 1994

(2.) So far as Special Civil Application No. 612 of 1994 is concerned, the case of the petitioners therein is that, originally, they were appointed in the year 1979 as Work Charge Helpers in the Public Health Engineering Department under the Health and Family Welfare Department of the Government of Gujarat.

(3.) So far as the case of the petitioners in Special Civil Applications Nos. 12128 of 1994, and 12129 of 1994 to 12135 of 1994, is concerned, the grievance of the petitioners in those petitions is two-fold, namely: