SOLANKI SHOBANABEN GOVINDBHAI Vs. DEPUTY ADMINISTRATIVE OFFICER

JUDGEMENT

(1.) Heard learned advocate Mr.Gaurav Mehta for the appellants and learned Assistant Government Pleader Mr.Krutik Parikh for the respondent.

(2.) This appeal under Clause 15 of the Letters Patent is directed against judgment and order dtd. 7/2/2022, whereby, learned single Judge dismissed the Special Civil Application of the petitioner.

(3.) The case of the petitioners was inter alia that they were the Class-IV part-time employees working since more than ten years under the respondent police department in the office of the Police Commissioner, Ahmedabad city. They were employed for minimum six hours and were paid fixed monthly wages. It was stated that in different Government offices, similar type of appointments were made for fixed hours and that such class of employees had been urging for regularization of their services in the department on the ground that the nature of work was permanent.