P P PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr.Kanubhai I.Patel, learned counsel for the appellant and Mr.N.J.Shah, learned AGP appearing for respondents.

(2.) THE appellant is holding the qualifications of M.Sc.Ph.D. Geology and Mining and he joined M.S. University of Baroda as a Lecturer and continued to work till 1977. He rendered his services to Government of Gujarat during the drought period 1998-2001 for a period of three years and helped the Government in drinking water problem for human and cattle.

(3.) WE have gone through the impugned order. The learned Single Judge has given reason that the relief as claimed by the appellant cannot be granted. From the prayer quoted in the judgment, it is clear that the appellant is claiming his dues for special technical services rendered by him to Government of Gujarat during the drought for the period from 1998 to 2001. It is well settled that stale claim should not be entertained and that is why the relief as claimed by the appellant was rejected. The learned Single Judge was of the opinion that the relief as prayed for in the writ petition could not be granted and no further reason was required to be given by the learned Single Judge and there is no illegality in the decision of the learned Single Judge.