PRASHANTKUMAR VRAJLAL SARTANPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed for quashing and setting aside the Office Order dtd. 8/3/2021, by which the petitioner, who was appointed on contractual basis for 11 months, has been terminated from service. The petitioner has also sought for quashing and setting aside the Government Resolution dtd. 7/2/2020.

(2.) It is the case of the petitioner that he has been appointed on contractual basis and is entitled to continuity of service since he has been rendering service since the year 2014. The petitioner had undergone regular recruitment course by the Gujarat Public Services Commission(GPSC) in the year 2015-16 and thereafter, he has been appointed on contractual basis and his services has been extended.

(3.) The issue with regard to termination of such employees by the GPSC and their termination has been subject matter of challenge in various writ petitions. By the judgement dtd. 7/10/2022 passed in Special Civil Application No.18352 of 2019 and allied matters, the Coordinate Bench of this Court has also considered the aspect of the termination, which has been affected by reducing student-teacher ratio in view of the Government Resolution dtd. 7/2/2020. The said resolution was also challenged in such group of petitions. After hearing both the parties and after considering the judgements of the Division Benches of this Court as well as the Apex Court, the Coordinate Bench by the judgement dtd. 7/10/2022 has dismissed the writ petitions and has vacated the interim relief. The Coordinate Bench of this Court has held thus: