V H PANDYA Vs. SECRETARY

JUDGEMENT

(1.) THE petitioners have approached this Court, making the following prayers :-

(2.) HEARD learned advocate Mr. D. S. Vasavada for the petitioners.

(3.) THE petitioners claim that they were appointed on regular posts by the respondent-Board, as against the case of the respondent-Board that they were apprentices and not employees. This would call for establishing disputed questions of fact by leading evidence. Further, the petitioners do have an alternative remedy. Under the circumstances, this Court is not inclined to exercise its extraordinary writ jurisdiction in favour of the petitioners. The petition must fail. Stands dismissed. Rule is discharged. No costs.