SANDEEPBHAI HARSHADRAY THAKAR Vs. COMMISSIONER OF MUNICIPALITIES

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned AGP appearing for respondent no. 1 and Mr. Deep Vyas, learned advocate appearing for respondent no. 2 waive service of notice of rule. With the consent of parties, matter is taken up for final hearing today.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed to direct respondent no. 1 Commissioner of Municipalities to accord sanction to the proposal of the Kalavad Municipality and the resolution to absorb the petitioners on permanent set up of Kalavad Municipality.

(3.) Facts in brief would indicate that the petitioners are employees of the municipality. The petitioner no. 1 came to be appointed as Typist- cum-Clerk on 3/3/1992. The petitioner no. 2 came to be appointed on 1/10/1992 as Librarian Clerk and the petitioner no. 3 as Water Works Labourer was appointed in 1993-94. It is the case of the petitioners that their appointment was through appropriate recruitment procedure.