GHANSHYAM DALPATRAM NIMAVAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for a direction directing the respondents not to terminate the services of the petitioners and to maintain status quo in respect of service conditions of the petitioners.

(2.) The case of the petitioners is that the petitioners were appointed as Daily Wagers in the Irrigation Department at Ahmdabad in the year 1992. On 17.8.1992 entire establishment along with staffs were4 shifted to Bhavnagar and petitioners as such were also shifted to Bhawnagar. Thereafter thrice inter-division transfers were held. Since 6 years the petitioners are working as Daily Wagers continuously. The State Government has passed a Resolution on 17.10.1988 to regularize the daily wagers, if they complete 5 years of service. Though the petitioners have completed 6 years and because their regularization is sought for by the respondent no.4, respondent no. 2 has passed a remark that the services of the petitioners may be terminated.

(3.) Heard learned advocates for the respective parties and perused the relevant record. From the facts of the case it is clear that the appointment of the petitioner is not a regular one and not done in accordance with rules and regulations.