VINOD JASMATBHAI RUPAPARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr.Utkarsh Sharma, learned Assistant Government Pleader, waives service of notice of rule on behalf of the respondents - State.

(2.) The prayer in the petition is to quash and set aside the orders dtd. 27/7/2020 and 22/2/2021, by which, the request for counting the earlier service tenure of the petitioner as ad-hoc lecturer from 8/3/2001 as continuous and regular with the period of service from 27/11/2009, the date of which the petitioner was regularly appointed, has been rejected.

(3.) It is the case of the petitioner that the entire period from 8/3/2001 to 27/11/2009 must be treated as continuous for the purposes of pay, leave, pension and other consequential benefits to the petitioner. Also under challenge is the order dtd. 26/3/2021, by which, recovery has been made on the salary of the petitioner of the 6th Pay Commission on the ground that during the ad- hoc tenure, the petitioner was not entitled to the benefits of regular service.