BHANGI KANTIBHAI KOHYABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The case of the petitioner is that the petitioner come again for the 5th time is entitled to benefits of the Government Resolution dated 17.10.1988. In this context, the prayers of the petitioner reads as under;

(2.) Earlier the petitioner was construed to approach this Court by filing Special Civil Application No.7674 of 2006. The grivence of the petitioner then was that though he is rendering full time services, he is being considered as a part time employee and not being paid regular salary. Relying upon several decisions of the Supreme Court this Court by an order dated 17.11.2006 disposed of the petition with following directions;

(3.) In the considered opinion of this Court, as per the aforesaid order dated 29.12.2008 passed in Special Civil Application No.12392 of 2008, the respondents authorities were required to consider the case of the petitioners for regularization of their service and pass appropriate orders in accordance with the Government Resolution / policy.