SURESHCHANDRA RAMLAKHAN YADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present appeal is directed against the order dtd. 27/11/2020 passed by the learned Single Judge rejecting the writ petition filed by the petitioner-appellant inter alia praying for the following relief :

(2.) The appellant was appointed by the order dtd. 31/1/2005 on honorarium basis of Rs.2,500.00, pursuant to the directions issued by this Court vide judgement and order dtd. 31/8/2004 passed in Special Civil Application Nos.10446 of 2000 and 10465 of 2000. He accepted the aforesaid appointment order and after a period of 16 years, he has filed the captioned writ petition for holding him "deemed to have been appointed in August, 2000 and deemed to have been placed in a regular pay-scale w.e.f. 2002 at par with other Vidhya Sahayaks/teachers recruited pursuant to the advertisement dtd. 7/5/2000 " and further grant him higher pay-scale from 2011 and also the benefit of General Provident Fund (GPF), as per the judgement and order dtd. 31/8/2004 passed in Special Civil Application Nos.10446.

(3.) The learned Single Judge, after recording the relevant facts and after considering the decision dtd. 31/8/2004, has rejected the captioned writ petition by observing thus: