SAJAN AMBALAL PATEL Vs. GUJARAT WATER SUPPLY

JUDGEMENT

(1.) This petition is filed by the petitioner under Article 226 of the Constitution of India, seeking to quash and set aside the impugned order dtd. 22/7/2015, passed by Respondent No.1.

(2.) Heard, learned Advocate, Mr. Jit P. Patel, for the petitioner and learned Advocate, Mr. R.C. Jani, for the Respondent.

(3.) The brief facts of the case are that the petitioner came to be appointed by Respondent No.1 on the post of Assistant Junior Clerk on 8/8/2008 by way of compassionate appointment, as the father of the petitioner expired on duty. The appointment of the petitioner was on fixed pay and for the period of five years only.