PARMAR MAHENDRKUMAR MANUBHAI Vs. COLLECTOR

JUDGEMENT

(1.) Mr.I.S.Supehia, the learned advocate for the petitioner. Mr.Digant Joshi, learned A.G.P. for Mr.S.P.Hasurkar, learned Additional G.P. for the respondent.

(2.) Rule. With the consent of the parties the matter is taken up for final disposal.

(3.) . The case of the petitioner is that the petitioner was selected in the year 1994, through the Employment Exchange and came to be appointed for election work. It is also the case of the petitioner that thereafter from time to time whenever there was election work, services of the petitioner were utilised i.e. in the year 1995-96 and 1998-99. The grievance of the petitioner is that this time though the election of Panchayats are declared by a resolution dated 31.1.2000 and the respondent authority ought to have utilised the services of the petitioner, they are not considering and therefore the petitioner is constrained to approach this court.