PRAKASH VISHWANATH MALAVANKAR Vs. PUNAMCHAND PARMAR

JUDGEMENT

(1.) Heard Mr. Jeet Bhatt, learned advocate for the applicant and Ms. Maithili Mehta, learned AGP for the opponents.

(2.) Having heard the learned advocates appearing for the parties, it would be appropriate to refer to the controversy, which was there before the learned Single Judge in writ petition being SCA No. 11337 of 2017. The facts indicate that the petitioner no.1 joined the services on 16.01.1984 as daily-wager, ClassIV(Laboratory Boy) in the office of the Deputy Director ofAgriculture, Gandinagar.

(3.) Having heard the learned advocates appearing for the parties, relying upon the judgment of this Court in the case of Executive Engineer, Panchayat v. Samudabhai Jyotibhai Phedi , 2017 4 GLR 2952 and considering the provisions of the Resolution dated 17.10.1988, the learned Single Judge while allowing the petition, has observed thus -