BHAVISH SANATBHAI JOSHI Vs. HALVAD MUNICIPALITY

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) It is the case of the petitioner that the petitioner was given appointment as Computer Operator pursuant to the Advertisement issued in the local Newspaper. Appointment Order is at Annexure-B.

(3.) It is claim of the petitioner that as the petitioner has been continuously working after his appointment, the respondent -Authority ought to have been given him appointment Order as regular employee against the pay-scale of the respondent-Nagarpalika.