SANGITABEN MANILAL YADAV Vs. PRESIDENT MAHESANA NAGARPALIKA

JUDGEMENT

(1.) HEARD learned advocate Mr. G. D. Acharya for Mr. P. R. Nanavati for petitioners and Mr. L. B. Dabhi, learned AGP for Respondent No. 3 and Mr. Mehul Sharad shah for respondent Mehsana Nagarpalika in all these three matters.

(2.) RULE. Service of rule is waived by learned AGP Mr. L. B. Dabhi on behalf of respondent No. 3 and by learned advocate Mr. Mehul Sharad Shah on behalf of respondent nagarpalika. In the peculiar facts and circumstances of the case, these petitions have been taken up for final hearing with the consent of the learned advocates for the parties. Facts of these three petitions are as under: special Civil Application No. 5479 of 2006:

(3.) PETITIONER Sangitaben Manilal Yadav was working in Nagalpur Gram Panchayat as computer operator. According to the petitioner, she is qualified for the post of computer operator. Application was made by the petitioner to Nagalpur Gram Panchayat for the said post on 28. 05. 2004. The Panchayat has passed Resolution No. 23 in the books of the nagalpur Gram Panchayat. Accordingly, petitioner was appointed by Panchayat. Nagalpur gram Panchayat subsequently became Nagalpur Municipal Borough. Pursuant to the resolution of the State Government dated 14. 02. 2006, it merged with Mehsana Nagarpalika and immediately on 17. 02. 2006, services of petitioner were orally terminated by Mehsana nagarpalika. Petitioner is challenging said order of termination before this Court. Special Civil Application No. 5483 of 2006: