CHAGANBHAI RATILAL PARMAR ALIAS DANUBHAI RATILAL PARMAR Vs. SECRETARY PANCHAYAT GRAM GRUH NIRMAN VIBHAG

JUDGEMENT

(1.) THE present appeal arises against the order dated 7.9.2009 passed by the learned Single Judge of this Court in Special Civil Application No.23027 of 2007, whereby the petition has been dismissed.

(2.) WE have heard Mr.Bhatt, learned Counsel appearing for the appellant.

(3.) CONSIDERING the facts and circumstances, it appears that if the person was not appointed by regular selection process at the relevant point of time, the benefits as sought to be canvassed would not be available. Hence, we are in agreement with the views taken by the learned Single Judge.