LAWS(GJH)-2011-7-86

SHANKARBHAI JEENABHAI PATNI Vs. STATE OF GUJARAT

Decided On July 22, 2011
SHANKARBHAI JEENABHAI PATNI Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) IN this writ petition, the petitioner has prayed for the following reliefs:

(2.) FACTS in brief are that the petitioner was appointed on 1.7.1994 on the post of water server in the office of respondent no.3 and was being paid fix salary of Rs.900/- per month. It is not disputed that at the time when the petitioner was appointed as a water server in the year 1994, no letter of appointment or any order was issued. It appears that only on some oral communication, the petitioner started serving as a water server. In the year 2001, all of a sudden, the petitioner was asked not to attend the office and the services were terminated. Aggrieved by the said action, the petitioner preferred the present petition praying for reinstatement with all benefits.