DIPIKABEN D PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the order passed by respondent no.3 dated 30.04.1992 by which he was retrenched from the service.

(2.) The facts in brief are that the petitioner joined the services of the respondent-Panchayat as a Talati-cum-Mantri w.e.f. 06.09.1990. However, the petitioner was served with an order dated 30.04.1992 issued by respondent no.3 by which his services were ordered to be terminated w.e.f. 31.05.1992. Being aggrieved by the same, the petitioner has preferred the present petition.

(3.) While admitting the matter on 25.05.1992, this Court had granted interim relief by which the impugned order passed by respondent no.3-authority had been stayed. Thus, by the interim order of this Court, the petitioner has been continued in service. Looking to the facts of the case, it would not appropriate to disturb the above position, which has continued for almost eighteen years.