RABARI MANGABHAI DEVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner has moved the aforesaid civil application for direction to the respondents to pass order of regularization in service from 9.11.1998 as per the order passed by this Court in Special Civil Application No. 3403 of 1998 and to pay all benefits available to the petitioner.

(2.) IN the main petition, the petitioner has sought direction to regularize his services and consider him as permanent employee and to pay him regular salary and all consequential benefits from 9.11.1998 with interest at the rate of 18%.

(3.) LEARNED advocate Mr. A.R. Thacker submitted that in the present petition, by interim order dated 5.12.2013, this Court had directed the respondents to place on record the details of the calculation as to how the amount of Rs. 2,66,989/ - paid to the petitioner vide cheque dated 4.12.2013 was arrived at. Mr. Thacker stated that no such calculation has been placed on record.