- (1.) Leave granted.
(2.) These appeals are preferred against the final judgement dated 27 June 2016 of the High court of Gujarat in Letters Patent Appeal No. 73 of 2016 in Special Civil Application No. 11149 of 2015 with Letters Patent Appeal No. 74 of 2016 in Civil Application No. 11685 of 2015 with Civil Application No.1066 of 2016 in Letters Patent Appeal No. 74 of 2016 with Special Civil Application No 11149 of 2015. The facts leading to the instant litigation are as follows:
(3.) The Appellants herein are candidates who successfully appeared in the examination conducted by the Respondents for recruitment to the post of Revenue Talati but were not appointed.;