DHIRAJGIRI TEJGIRI MEGHNATHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN the present petition, the petitioner has prayed the below-quoted relief:

(2.) IT is the case of the petitioner set-out in the memorandum of petition that he came to be appointed on 15th July, 1992 as Peon/Water man at a fixed salary of Rs.100.00 by the Taluka Development Officer. According to the petitioner though he was expected to work for four hours in a day, looking to the assignment given to him, he used to discharge his duties practically in excess of full working hours. The center at which he was placed had 13 schools under its control. Therefore, the volume of work to be done by him was more and extended to full working hours, this salary was gradually enhanced and ultimately to become Rs.900.00 per month, but he was exploited by the employer all the time.

(3.) HEARD learned advocate Mr.A.J. Sharstri with learned advocate Mr.Vishal Mehta for the petitioner, learned Assistant Government Pleader Mr.Bhavin Pandya for respondent Nos.1 and 2 and learned advocate Mr.Chetan Pandya for respondent No.3.