KOKILABEN BALVANTBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed praying inter alia for quashing and setting aside the order dtd. 31/8/2017, whereby the services of the petitioner were brought to an end after considering the representation of the petitioner pursuant to the order passed in Special Civil Application No. 3401 of 1998.

(2.) It is the case of the petitioner that the petitioner has also prayed for grant of retirement benefits to the petitioner as available to other employees considering the long service of the petitioner.

(3.) It is the case of the petitioner that the petitioner was appointed as a Telephone Operator in Civil Hospital, Ahmedabad by adopting the procedure known at the relevant time i.e. to say by oral interview pursuant to which by a letter dtd. 19/5/1989, the petitioner was appointed as a Telephone Operator on Daily Wage basis.