TUSHAR BHARATBHAI DOBARIYA Vs. SETTLEMENT COMMISSIONER

JUDGEMENT

(1.) RULE. Mr.Ishan Joshi, learned AGP waives service of rule for the respondent-State.

(2.) This petition under Article 226 of the Constitution of India is filed for quashing and setting aside the order dtd. 9/1/2019, whereby the services of the petitioner was terminated. Pending the petition, the amendment was allowed seeking further prayer to consider the services of the petitioner as uninterrupted and to pay the wages for the period during which the petitioner was treated to have been dismissed.

(3.) Learned advocate for the petitioner submitted that the petitioner was appointed by order dtd. 17/10/2017 on contractual basis for the fixed period and on fixed pay. The appointment of the petitioner was subject to several conditions, as mentioned in the appointment order itself.