KARSANBHAI KUNVERJIBHAI PATEL Vs. DIRECTOR OF HEALTH SERVICES

JUDGEMENT

(1.) This is yet another case of non personal approach of the Government Officers to the problems of the employees.

(2.) The petitioner joined services of the Government as Laboratory Technician in the Medical Division, in the Health and Medical Department of the Government of Gujarat in the year-1963. His initial posting was at Baroda and thereafter, he was transferred to the Health Division in Surat, in the T.B. Clinic and In-charge Medical Officer, T.B. Clinic, Surat was his immediate superior.

(3.) In the year 1977, the petitioner applied for earned leave and surrender leave on 11th July, 1977 and he was granted the same by his immediate superior vide his Office Order dated 2nd July, 1977. The petitioner was granted earned leave for the period from 4th July, 1977 to 18th July, 1977, for 15 days along with surrender leave for 30 days. The petitioner has produced a copy of the said order at Annexure-A to the petition.