NILESH KANTILAL PANDYA Vs. COMMISSIONER

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the writ -applicant, serving as a Clerk on temporary basis with the Rajkot Municipal Corporation, has prayed for the following reliefs :

(2.) The case of the writ -applicant may be summarised as under :

(3.) By virtue of the order passed by this Court referred to above, the writ -applicant was placed in the minimum of the pay -scale provided so far as the post of a Clerk is concerned. He continues to receive such pay -scale as on date by virtue of the interim order passed by this Court. The writ -applicant is serving past 21 years with the Corporation but with the status of a temporary employee. There is a vacant sanctioned post of a Clerk in the school, but for some reasons or the other, the Corporation is not making any regular appointment on the said post.