MEHTA NARBHERAM JASABHAI Vs. AMRELI DISTRICT PANCHAYAT

JUDGEMENT

(1.) Heard the learned advocates.

(2.) Feeling aggrieved by the orders dated 3rd August, 1998 made by the District Development Officer, District Panchayat Amreli terminating the service of the petitioners as Multipurpose Health Worker (Male), the petitioners have preferred the present petition.

(3.) It is the claim of the petitioners that they were engaged by the District Panchayat, Amreli as Superior Field Worker since the year 1980-1981. Thus, the petitioners had been engaged as Superior Field Worker for more than 10 years. By Resolution dated 20th December, 1995 the State Government allowed certain concessions with respect to the Superior Field Workers for appointment as Multipurpose Health Worker (Male). Pursuant to the said Resolution dated 20th December, 1995, by orders dated 20th December, 1997 the petitioners were appointed as Multipurpose Health Worker (Male). Without rhyme or reason, by impugned orders dated 3rd August, 1998, the petitioners' services were terminated on the ground that the petitioners' appointment was contrary to the relevant recruitment rules.