NAGABHAI JETHABHAI VAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP waives service of notice of rule on behalf of the respondent - State.

(2.) Heard learned advocate Ms. Vidhi J. Bhatt on behalf of the petitioner and learned AGP Mr. Sahil Trivedi on behalf of the respondent - State.

(3.) By way of this petition, the petitioner was working as a daily wager Peon-cum-Driver with the respondent Nos.2 and 4, has challenged the decision of the respondents of orally terminating his services after 20 years of employment and further seeks reliefs for grant of benefit under G.R. dtd. 17/10/1988.