DEPUTY EXECUTIVE ENGINEER Vs. LACHCHHA DINESHKUMAR MANHARLAL

JUDGEMENT

(1.) WE have heard Mr.N.J.Shah, learned AGP appearing for the appellants.

(2.) THIS Letters Patent Appeal has been filed by the appellants challenging the judgment dated 15.10.2012 of the learned Single Judge passed in Special Civil Application No. 5267 of 2002 with Special Civil Application No.5268 of 2002.

(3.) THE facts of this case are that the opponent -original petitioner was appointed on the post of Work Charge Clerk on temporary basis by the Executive Engineer, Amreli vide order dated 24.2.1981, in the pay scale of Rs. 260 -6 -300. Thereafter, by order dated 15.5.1981, the Executive Engineer, Amreli passed order to the effect that the opponent -original petitioner be continued on the post till further orders. By order dated 14.6.1990 passed by the District Development Officer, Amreli, the opponent - original petitioner, along with six other employees of Panchayat cadre, was absorbed in the State Cadre. The opponent -original petitioner was relieved by the Deputy Executive Engineer on 6.9.1990 after office hours. On being relieved, the opponent - original petitioner resumed duty in the office of the Executive Engineer, Roads and Buildings Department (State) at Amreli on 7.9.1990.