- (1.) Since the issues involved in both the captioned writ applications are the same, those were heard analogously and are being disposed of by this common judgment and order.
(2.) Rule returnable forthwith. Mr.H.S.Munshaw, the learned counsel waives service of notice of Rule for and on behalf of the respondent Nos.3, 4 and 5, and Mr.Rutvij Oza, the learned AGP waives service of notice of Rule for and on behalf of the respondent Nos.1 and 2.
(3.) The petitioners before me are the husband and wife. They both are serving in a Community Health Center at Rakhiyal. It appears from the materials on record that the Community Health Center was earlier a Primary Health Center and was under the control of the Gujarat District Panchayat. From 06.01.2011 it is now under the administrative control and supervision of the Superintendent, Class-I Officer.;