M N GAMALI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. M.N. Garaali the petitioner has filed this petition for getting a declaration that he is entitled to get rent free accommodation or in the alternative compensation in lieu of rent free accommodation pursuant to the Government Resolution dated 24th April, 1978 read with Second Resolution dated 26th December, 1978. The petitioner has further prayed for direction from this Court directing the respondents to give compensation in lieu of rent free accommodation from July, 1980 till they provide him with rent free accommodation or to continue to give him compensation thereof in accordance with law. Aforesaid petition was filed somewhere on 16.12.1985 before this Court.

(2.) In the petition it was submitted by the petitioner that he was working as a Jr. Scientific Assistant in the Paraplegia Hospital in the compound of Civil Hospital, Ahmedabad. The petitioner was appointed as a Laboratory Technician in BJ. Medical College, Ahmedabad in the year 1963. In the year 1976 he was promoted as Jr. Scientific Assistant in the blood Plasma Unit.

(3.) It has been contended in the petition that under the Resolution dated 26th April, 1978 the Government has decided to provide rent free accommodation to certain staff working under the Directorate of Medical Education and Research. In the categories of employees. Laboratory Technicians were included. So Laboratory Technicians were entitled to rent free accommodation or in liew thereof allowance. On 26th December, 1978 the Government has decided to provide rent free accommodation to Jr. Scientific Assistants working in the Blood Plasma Unit of the Civil Hospital, Ahmedabad. So the petitioner was getting compensation in lieu of rent free accommodation.