KAMLABEN MADHAVJI PARMAR Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) <DJG>BHAGWATI PRASAD, J.</DJG> Heard Ms. Vinita Vinayak, learned advocate for the appellant.

(2.) The appellant by way of this Letters Patent Appeal under Clause 15 of the Letters Patent has approached this Court challenging the judgment and order dated 19.6.1997 passed by the learned Single Judge in Special Civil Application No. 968 of 1985, whereby, the learned Single Judge has rejected the same.

(3.) The appellant was working as Water Bearer in Class-IV post at a monthly salary of Rs.74-75/- and appellant was referred to work for 7 to 8 hours a day and he has continuously worked since last more than 18 years. The appellant has sought to invoke Government Resolution dated 26.12.1980 whereby it was decided by the Government that those who have worked for 3 years as part timer, be regularized on their post. The respondent had made recommendation to regularize the services of the appellant but the said regularization was not ordered and accordingly, the appellant has approached this Court by preferring Special Civil Application and the learned Single Judge by impugned order dated 19.6.1997 held that appellant has not acquired any right to be made permanent in the Class-IV category on the basis of working as a Part-timer and the appellant did not fulfill the requisite eligibility prescribed for the class IV post and dismissed the petition.