DINESHBHAI NANJIBHAI CHAVDA Vs. DISTRICT JUDGE

JUDGEMENT

(1.) The petitioner has prayed for a direction to respondents to appoint the petitioners as regular class IV employees by granting them all consequential benefits from the date of their respective appointment including backwages, seniority and promotions, etc.

(2.) The petitioners were working as part time employees as appointed by the District Judge, Amreli as class IV employees in courts. They made applications for regularizing them on the establishment of the respective courts. According to them petitioner no.1 is serving since more than a decade and petitioner no.2 is serving since more than 3 years and hence they should be made regular class IV employees. Therefore the present petition has been filed.

(3.) Learned Advocate for the petitioner submitted that in view of the fact that the petitioners have been working with the Court since long years they should be absorbed as regular employees.