NIRANJAN D BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners have preferred this petition for declaration that the petitioners are appointed on the posts of Bailiff and Peon at Labour Court, Amreli on regular, permanent basis from their date of initial appointment dated 22.06.1998 and the petitioners are entitled to all the benefits of regular Bailiff and Peon in all respect of service conditions and the petitioners have prayed for directions to direct the respondents to absorb and continue them in service as regular Bailiff and Peon with all service benefits. By amendment, the petitioners have prayed to challenge the Resolution of the Government dated 29.08.1997 for appointment on contractual basis on the posts of Bailiff and Peon.

(2.) Upon hearing Mr. Mishra, learned counsel for the petitioners and Mr. Pardiwala, learned counsel for respondent Nos. 2 & 3 and Mr. Dipan A. Desai, Asst. Government Pleader for respondent No. 1, it appears that on factual aspects, there is no dispute on the points as under:

(3.) That the posts over which, the petitioners were appointed were till a particular date. The posts were to be filled up as per the policy of the Government on contract basis. The advertisement was issued for filling up of the posts on contract basis. The petitioners accepted the terms and conditions for employment on contract basis. The period of contract is over and the petitioners are not continued in service. The regular selection has taken place for the permanent posts of Bailiff and Peon and the regularly selected candidates are appointed.