HIMANSHU VIPINKUMAR KA PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Utkarsh Sharma learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 and 2, Mr.H.S.Munshaw learned advocate waives service of notice of Rule on behalf of the respondent No.4. Though served, nobody appears for respondent nos.3 and 5.

(2.) Challenge in this petition is to the order dtd. 11/8/2021 passed by Director of District Rural Development Agency - respondent no.4, by virtue of which, services of the petitioner who was working as a contractual employee for 11 months, were terminated on 12/8/2021 after having worked for 12 years.

(3.) Mr.Shalin Mehta learned Senior Advocate appearing with Ms.Aditi Raol would submit that the issue is covered by the decision rendered in case of State of Gujarat v. Chetan Jayantilal Rajgor decided on 24/7/2020 in Letters Patent Appeal No.1596 of 2019.