MALVIKABEN K JOSHI Vs. STATE OF GUAJRAT

JUDGEMENT

(1.) The petitioner, by way of this petition under Article 226 of the Constitution of India, has challenged order dated 6.3.1990 passed by respondent No.2, as also order of termination dated 14.3.1990 passed by respondent No.3 and has prayed for direction to the respondents to reinstate the petitioner in service with continuity of service and full back wages. By the impugned order dated 6.3.1990 passed by respondent No.2, the appointment of the petitioner to the post of Lecturer in V. D. Ghelani Arts and Commerce College, Savarkundla is not sanctioned and therefore, respondent No.3 passed consequential order of termination of service of the petitioner, vide order dated 14.3.1990.

(2.) It is the case of the petitioner that the petitioner was appointed for a period of one year on temporary basis, vide order dated 19.8.1987, in Smt. Vanitaben Dhirajlal Ghelani Arts and Commerce College, Savarkundla (V.D. Ghelani Arts and Commerce College, Savarkundla). The said appointment of the petitioner was pursuant to the advertisement dated 17.7.1987.

(3.) It appears that the petitioner has also carried out amendment as per the order passed by this Court so as to state that by virtue of Resolution dated 6.6.1989, the appointment of the petitioner, since made before 14.9.1988, was required to be considered as regular appointment. By the said amendment, the petitioner has further stated that the impugned order passed by respondent No.2 is a non -speaking order and is, therefore, required to be quashed.