BINDUL DIPAKBHAI ANTANI Vs. CHIEF OFFICER

JUDGEMENT

(1.) Pursuant to the order dtd. 16/2/2002 passed by this Court, Mr.Jigar Dave, Chief Officer, is present before this Court and an affidavit is also filed in the matter.

(2.) In the present writ petition, the petitioners have prayed for quashing and setting aside the order dtd. 7/1/2008 passed by the respondent no.1.

(3.) By the aforesaid order, the request of the petitioners for making them regular employees, the orders passed by in their favour regularizing their service has been withdrawn in view of the withdrawal of Civil Suit No.79/99 on 24/6/2006. Learned advocate Mr.Nikunt Raval has submitted that the petitioners as on today are still working under the respondent-Municipality. The said fact is not denied by the learned advocate Mr.B.Y.Mankad. Learned advocate Mr.Raval has submitted that no opportunity of hearing was granted to the petitioners before passing the impugned order.