DISTRICT DEVELOPMENT OFFICER Vs. HARDIKABEN MANOJBHAI BHATT

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent has been filed by the appellants - original respondents against the order dtd. 12/4/2022 passed by the learned Single Judge, whereby learned Single Judge allowed the petition filed by the respondent - original petitioner.

(2.) Heard learned advocate, Mr. Manish Patel for the appellants, learned advocate, Mr. J.V. Japee for the respondent no.1 and learned AGP Mr. Kurven Desai for the respondent no.2.

(3.) Learned advocate for the appellants mainly submitted that it is the case of the original petitioner that she was working as Revenue Talati on contractual basis for a tenure of five years and she was appointed by an order dtd. 10/4/2017 and her term would have ended on 9/4/2022. However, it is the further case of the original petitioner that the present appellants - original respondents terminated her services. Learned advocate, Mr. Patel referred to the order of termination, copy of which is placed on record at Page No.46 of the compilation.