MANIBEN NAVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed by the petitioners against an order passed by the Collector, Banaskantha, respondent No.2 on February 22, 1989 suspending the resolution passed by Deesa Municipality, respondent No.3 in exercise of power under Section 258 of the Gujarat Municipalities Act, 1963 (hereinafter referred to as `Act').

(2.) The case of the petitioners was that they were Safai Kamdar (sweepers) of class IV. They were appointed by respondent No.3 Municipality. They were working since about ten years and hence they were required to be regularised. General Body of respondent No.3 Municipality passed resolution No. 56 on 31st January, 1989 and resolved to regularise services of the petitioners. When respondent No.2 came to know about the said resolution and in exercise of power under Section 258, he suspended the said resolution. However, before suspending the said resolution , no notice was issued to the petitioners , no explanation was sought and no opportunity of hearing was afforded to them.

(3.) In my opinion, the point is concluded by a decision of this Court in H.H.Parmar vs. Collector, Rajkot and naother, 1979 (2) GLR 97 . In that case, almost a similar question arose before the Division Bench. An appointment was made by the municipality and the petitioner was serving. The Collector was of the view that decision taken by the municipality was not in accordance with law and he,therefore, suspended the said resolution in exercise of power under Section 258 of the Act. Before suspending the resolution, however, no notice was issued and principles of natural justice were not observed so far as the petitioner who was to be affected by suspension of the resolution was concerned. The Division Bench held that the action of the Collector was contrary to law and violative of principles of natural justice. It was,therefore, set aside.