THAKOREBHAI CHAMPAKLAL PANCHOLI Vs. SANKHEDA VILLAGE PANCHAYAT

JUDGEMENT

(1.) The petitioners, in this group of petitions, claim to be employees of different Gram Panchayats. Without dispute, they all came to be appointed as daily wagers. All of them, apprehending termination from service, on the basis of a communication dated 7.3.2001 by Taluka Development Officer, Sankheda addressed to Sarpanch/Administrator/Talati-cum- Mantri of all Gram Panchayats indicating that persons recruited by Gram Panchayat cannot be said to be regularly appointed and would not be entitled to benefits like CPF or PF and the appointments are liable to be cancelled and also a further direction was given to terminate the services of all employees irregularly appointed by the Gram Panchayat and issue a certificate to that effect by 8.3.2001, approached this Court with these petitions and, at the admission stage, following order came to be passed :-

(2.) In Special Civil Application Nos.2204 and 2205 of 2001, additional prayer for regularisation has also been made.

(3.) Heard learned advocate Mr Patel and Mr Hasurkar for the petitioners, learned advocate Mr Munshaw for the Panchayat and learned AGP Mr Parikh for the State.