A.R.PARMAR Vs. DIVISION ENGINEER

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to quash and set aside the order dated 04.11.2001 passed by the respondent no.2 and to direct the respondent no.2 for sending the reference for adjudication to the appropriate Court.

(2.) IT is the case of the petitioner that the petitioner was serving with the office of respondent no.1 in maintenance department as causal labourer. The petitioner was appointed in the Year-1982 in the telephone department. The petitioner rendered continuous service uptill te date of his retrenchment i.e. upto 01.07.1987.

(3.) IN the result, order passed by respondent no.2 impugned in the petition is quashed and set-aside. This petition is allowed. This matter is remanded to respondent no.2, who shall refer the same to the competent authority for its adjudication on merits within a period of one month from today. Rule is made absolute to the aforesaid extent. No order as to costs.