ARJUN SOMATBHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, under Articles 14, 16 and 21 of the Constitution of India, the petitioner has challenged the inaction on the part of the respondent-authorities with below mentioned prayers :

(2.) The facts giving rise to present petition are that the petitioner is having the qualification of Bachelor of Engineering (Civil) from the colleges affiliated to the University approved by the Government. The applicant is from the SEBC category. The petitioner has worked as Surveyor(Civil) on contractual basis in Surat Municipal Corporation (East Zone) Varachha, Surat from 25/11/2013 to 21/11/2014 and 24/11/2014 till date in fix pay of Rs.16,000.00 per month.

(3.) Being aggrieved and dissatisfied by the impugned action of the respondent authorities, the petitioner has preferred the present petition.