KALIDAS DAMJIBHAI LODHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.S.L.Vaishya learned counsel for the petitioner, Mr.Nikunt Raval learned advocate for respondent No.3-Government Hospital in Special Civil Application No.17781 of 2021 and Mr.Soham Joshi learned AGP for the State.

(2.) The petitioner appears to be pursuing petitions after petitions and approaching this Court for a direction that he be considered as Class-III employee and be paid accordingly because he is discharging the duties as MLC Clerk with the respondent. Initially the petitioner had filed Special Civil Application No.14652 of 2021. In the petition so filed he had claimed a relief that the respondents be directed to pay the petitioner salary as a Class-III employee.

(3.) Even earlier to this petition, Special Civil Application No.1465 of 2020 was filed by the petitioner seeking a direction that his representation to the respondent authorities that he be considered as a Class-III employee, which was disposed of on 23/1/2020. Pursuant to the orders so passed, the respondents passed an order dtd. 12/3/2021 indicating that the petitioner was working as a Class-IV employee in the hospital which was earlier under the control of the Veraval Patan Joint Municipality and which was subsequently handed over to the State.