STATE OF GUJARAT Vs. RAJESH MANOHAR TARODE

JUDGEMENT

(1.) This Appeal is filed under Clause 15 of the Letters Patent Act by the appellants - original respondents against oral judgment dtd. 8/2/2022 rendered by the learned Single Judge in Special Civil Application No. 4621 of 2020, whereby the learned Single Judge has allowed the petition filed by the present respondent - original petitioner and direction is given to the present appellants to reinstate the original petitioner with consequential benefits.

(2.) Heard learned Assistant Government Pleader Mr. Kurven Desai for the appellants and learned advocate Mr. Rakesh Patel for the respondent - original petitioner.

(3.) Learned Assistant Government Pleader Mr. Desai has mainly submitted that the original petitioner was appointed as an Assistant Hospital Administrator by an order dtd. 18/12/2007. The terms and conditions of the appointment order indicate that the said appointment was contractual for a period of 11 months from 15/1/2008 to 30/11/2008. Apart from the other conditions, Condition No. 5 stipulated that the contract can be terminated with one months notice from either side. Thereafter the appointment of the petitioner came to be extended from time to time and the petitioner was in service till the date of his termination which was made by the impugned order dtd. 26/12/2019. Learned Assistant Government Pleader has referred to the order of termination copy of which is placed at Page No. 48 of the compilation.