KOKILA J PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.K.B. Pujara with learned advocate Mr.Kuldip Vaidya for the petitioner, learned Assistant Government Pleader Mr.Bhargav Pandya for the respondent State and its authorities whereas learned advocate Mr.M.J. Mehta for the third respondent.

(2.) The petitioner who was taken in employment as Anesthetist, Class I, initially on ad-hoc basis, pending availability the regularly selected candidate through GPSC, whose services continued from time to time, but at one stage, even he had secured his place in the waiting list after passing the GPSC examination, he came to be discharged by order dated 07/10/13th July, 2015, has filed the present petition seeking relief to set aside the said order dated 07/10/13th July, 2015 and to reinstate him with all consequential benefits. It is further prayed to direct the respondents to continue the petitioner till the post is duly filled up by the regularly selected candidate through GPSC.

(3.) The history of services of the petitioner appointed as Anesthetist Class I at ESI General Hospital could be shortlisted as under.