KARSANBHAI JIVABHAI CHAMAR Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. Shalin Mehta with learned advocate Ms. Aditi Raol for the appellants and learned advocate Mr. D.G. Chauhan for respondent nos. 1 and 2 and learned Assistant Government Pleader Ms Shruti Dhruve for respondent no.3.

(2.) By this appeal under Clause 15 of the Letters Patent, 1865, the original appellant who has expired during the pendency of the appeal and his legal heirs are brought on record, has challenged the order dtd. 3/3/2016 passed in Special Civil Application No.2048 of 1999 by the learned Single Judge whereby the petition preferred by the appellant is dismissed.

(3.) Brief facts of the case are that in the year 1997, the appellant late Karsanbhai Jivabhai Chamar was working as Patalkuva (tube-well) operator with the respondent Gujarat Water Resources Department and had put in more than 20 years of service.