KOKILABEN B PARMAR Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Mr.R.D.Kinariwala, learned advocate for Mr.P.S.Patel, learned advocate for the petitioner and Mr.Amresh N. Patel, learned advocate for the petitioner in the connected petition.

(2.) The submissions advanced by the learned counsel for both the petitioners are common, as the issues involved in the petitions are identical.

(3.) It is submitted by the learned counsel for the petitioners that the petitioners have worked as Telephone Operators on temporary basis, since the year 1989. The names of the petitioners were registered with the Employment Exchange at the relevant point of time and they were selected through an interview held by respondent No.1, for the post of Telephone Operator. The petitioners have already cleared the practical examination in respect of the said posts. However, they are still being employed on a temporary basis, for a period of 29 days.