KHATA MADHUBHAI JIVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of rule on behalf of the respondents.

(2.) The present petition has been filed by the petitioner seeking a direction to regularize him in service and also to pay him the minimum wages.

(3.) The petitioner has been appointed as a part-timer by the order dtd. 2/5/2008 purely on temporary basis as a Daily Wager on a fix pay of Rs.1,350.00 for six hours. Thus, the petitioner has accepted the aforesaid conditions, which are made in the appointment order dtd. 2/5/2008. It appears that thereafter intermittently, his service has been continued.