PRAVINCHANDRA GIRDHARLAL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A person having worked for all his life as a Peon in the Government Rural Health Centre, Village Bhurakhiya, Taluka Lathi. District Amreli has retired from service on 30.09.2003 on his reaching the age of superannuation of 60 years. The said person is before this Court seeking Justice on the facts which are as under.

(2.) An Ayurvedic Hospital was started at Village Bhurakhiya, Taluka Lathi, District Amreli, an area comparatively undeveloped in the State. Initially the said Hospital was started as a 'grant in aid hospital' managed by Gram Panchayat of Village Bhurakhiya, then for the good luck of the residents of the area, Panchayati Raj came into being and on 09.08.1963 the hospital was taken over by the District Panchayat as 'Swa Bhandol Sanchalit' (managed by own funds). The petitioner served as a dally wager in this hospital right from day one, i.e. when it started as grant-in-aid hospital. But in any case, from 09.08.1963 he was appointed by order No.NOK/ Naman/9/ 1306 dated 01.07.1968 issued by the Taluka Development Officer, Lathi, on temporary basis on monthly salary of Rs.l0/-,only.

(3.) The Ayurvedic Hospital, Bhurakhiya was then converted into Rural Health Centre, Class II by Government Resolution No.AVD/ 1084/ 1044/86XCHH dated 17.03.1936 issued by the Health and Family Welfare Department of the State Government and on account of that since 01.04.1986 the State Government took control of the said hospital. By another Government Resolution No.ADR/ 1085/2426/ 86/ CHH dated 16.04.1986, the Health & Family Welfare Department sanctioned the following posts. Nomenclature of the No. of post posts