VALUBEN JERAMBHAI MEHTA Vs. DISTRICT HEALTH OFFICER

JUDGEMENT

(1.) This petition is filed for quashing and setting aside the order at Annexure `I' dated 31st March, 1987 passed by the Midwife, Sub Centre Dhandhalpur , respondent No.3 herein terminating the services of the petitioner and for appropriate direction to the authorities to pay wages as per Annexure `J', office order, dated September 30, 1967 from April 1, 1966 to March 24, 1976.

(2.) The case of the petitioner was that she was employed as an Attendant under the District Health Centre, Surendranagar District Panchayat ,respondent No.1 and she was serving at Sub-Centre, Dhandhalpur at Primary Health Centre , Taluka Sayla. It was her case that she was paid a meagre amount of Rs. 15.00 per month only. Payment of such paltry amount was arbitrary, unreasonable and violative of Articles 14, 16 and 19 of the Constitution. It was also stated that at several occasions, demand was made for regular pay scales and/or payment of reasonable amount of salary , but the respondent authorities did not pay heed to it. Ultimately, vide order dated March 31, 1987, Annexure `I', her services were terminated. Rule was issued and today, the matter is called out for final hearing. I have heard Mr. Siraj Gori for Mr. P.M.Raval for the petitioner and Mr. U.M.Panchal for Mr. D.D. Vyas of Vyas Associates for the respondent authorities.

(3.) It was contended by the learned counsel for the petitioner that the action of terminating the services of the petitioner was illegal, contrary to law and deserves to be set aside. The petitioner was appointed as early as on April 1, 1966 and she had worked for more than two decades. There was no reason, therefore, to terminate her services in 1987 without holding any inquiry and/or without assigning any reason.