CHANDIRAM MULCHAND GOVRANI Vs. MEDICAL OFFICER

JUDGEMENT

(1.) The petitioner, who was working as a Compounder with respondent Nos.1, 2 and 3, is aggrieved upon termination of his services by order Annexure-A. The petitioner challenged that order before the District Development Officer, who in turn, confirmed the order of termination by order Annexure-L. The said decision was challenged by the petitioner before the Gujarat Civil Services Tribunal by preferring Appeal No.617 of 1986, which also came to be dismissed by judgment Annexure-Q. Hence, this petition.

(2.) If the letters of appointment annexed to the petition are seen, the petitioner's appointment was for a fixed term and subject to availability of regularly recruited candidate.

(3.) It also emerges from the order of the DDO that the petitioner does not possess requisite qualification to work as a Compounder.