ASHOKBHAI KANTIBHAI VATALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, under Articles 14, 16, 21 and 226 of the Constitution of India, the petitioner has challenged order dtd. 21/2/2015 passed by respondent No.3 and order dtd. 17/8/2015 passed by respondent No. 2 dismissing the service of the petitioner and prayed inter alia that:-

(2.) The brief facts giving rise to present petition are that the petitioner was selected for the post of Junior Clerk and was appointed as such on 22/9/1981 by the respondent no.2 University. The petitioner had worked with the respondent no.3 as Junior Clerk [Cash] for the period of 24 years from 22/9/1981 to 8/5/2005.

(3.) Heard Mr. Atit D. Thakore learned Counsel for the petitioner Mr. Mitul K. Shelat, learned Counsel for the respondent No.3 and Ms. Nirali Sarda, learned Assistant Government Pleader for respondent No.1.