N S KADRI Vs. SECRETARY

JUDGEMENT

(1.) . This petition is filed by the petitioner, who was appointed as a Computer in the services of Panchayat on temporary basis by the order issued by the District Health Officer, District Panchayat, Valsad, dated 17th/18th August, 1976, copy of the said appointment order is produced along with the Affidavit in Reply filed by one Dr.M.K. Chopra, Chief District Health Officer as Annexure-I. The appointment is given on certain terms and conditions which are also annexed to the said order.

(2.) . Mr. R.S. Sanjanwala, learned Advocate appearing for the petitioner, invited the attention of the Court to condition nos. 11 and 12 of the said appointment order which provide as under :

(3.) . Mr. Sanjanwala submitted that respondent no.1, i.e. Secretary, Valsad District Panchayat Selection Committee, advertised the post of Computer on 10th December, 1976. The petitioner applied pursuant to the said advertisement and as stated in paragraph 4.2 of the petition, interviews were held on 13/6/1978. The petitioner was not called for interview and therefore, he was constrained to take up legal proceedings by filing an Appeal before the Gujarat Civil Services Tribunal, being Appeal No. 224 of 1978. The said Appeal came to be allowed by the Tribunal by passing an order, extracts of which are placed on record in paragraph 6, which reads as under :