DHIRENBHAI PRAHLADJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of parties, the matter is taken up for final disposal today itself. Hence, Rule. Ms. Tanushree Shrimal, learned Assistant Government Pleader as well as learned advocate Ms. Sejal Mandavia waives service of rule on behalf of respondent No.1 and respondent Nos.2 and 3 respectively.

(2.) By way of this petition, the petitioner has challenged the order dtd. 14/2/2023 passed by the respondent No.2 - District Officer of the Health Department, District Panchayat, Surat whereby the petitioner's services were terminated on account of 769 days of unauthorized absent.

(3.) Mr. Zubin Bharda, learned advocate appearing for the petitioner submitted that the petitioner was appointed as MultiPurpose Health Worker at Kantwa Sub-centre village Kantwa, Taluka Mangrol, Dist. Surat on 29/7/2013 on contractual basis subject to final outcome of Special Leave Petition No.14124 and 14125 of 2012 which were pending before the Hon'ble Supreme Court at the relevant point of time, on a fixed salary of Rs.5300.00 for a period of five years.