ASHOKKUMAR CHIMANLAL TAPODHAN Vs. DISTRICT SOCIAL WELFARE OFFICER

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14, 16, 21, 23 and 226 of the Constitution of India challenging the inaction on the part of respondent authorities with below mentioned relief/s:-

(2.) The short facts giving rise to present petition are that the petitioner was appointed on 10/6/1991 as peon by the District Social Welfare Officer, District Panchayat, Ahmedabad. Thereafter, the present petitioner has worked regularly without any brake and as the present petitioner has worked continuously for more than 8 years, the Ahmedabad District Panchayat in its Executive Committee meeting has passed one Resolution bearing No. 256 on 27/8/2002, that as per the Government Circular dtd. 26/12/1980 the petitioner's services require to be regularized.

(3.) Heard Mr. Shalin Mehta, learned Senior Counsel assisted by Mr. Aditi Raol, learned Counsel for the petitioner, Ms. R.V. Acharya, learned Counsel for the respondent No.2 and Ms. Dharitri Pancholi, learned Government Pleader for the respondent No.4.