GHELABHAI MOTIBHAI BHANGI Vs. DIRECTOR OF ANIMAL HUSBANDARY

JUDGEMENT

(1.) By the present Special Civil Application under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:-

(2.) The brief facts leading to the filing of the present writ petition are that, the mother of the petitioner was serving with the respondent No.2 herein as a Sweeper against a vacant post. That due to age and being medically unfit, she was discharged from service and in her place, on compassionate ground, the petitioner came to be employed as a Sweeper in the year 1980. The petitioner, since then, is working with the respondents No.1 and 2 continuously. The Dy. Director, Cattle Breeding Centre, Tharad issued a certificate certifying that the petitioner is a regular part-time worker since 1/6/1989 and before that also, he was in service and that he was rendering satisfactory services.

(3.) The present writ petition came up for hearing on 7/4/2006 when this Court was pleased to issue notice to the respondents. By order dtd. 12/4/2006, the petitioner was granted ad-interim relief as prayed for.