VINOD RAVJIBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against a judgment and order dated 24 th June 2016 passed by a Division Bench of the Gujarat High Court allowing Letters Patent Appeal No.195 of 2016 and setting aside an order dated 14 th September 2015 of the Single Bench allowing the Writ Petition being Special Civil Application No.5108 of 2014 filed by the Appellant, holding that the Appellant was entitled to reinstatement including continuity of service and the benefits flowing from continuity of service.

(3.) The Appellant was appointed part-time Gallery Attendant of Bhuj Museum on 14th March 1995. His name had been forwarded for consideration by the concerned Employment Exchange.