RUDRESH B PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned Advocate Mr. H. J. Nanavati for learned Advocate mr. B. A. Vaishnav on behalf of the petitioner, learned AGP Ms. Sandhya Natani appearing for the Respondent Nos. 1 and 2, learned Advocate Mr. D. S. Vasavada appearing for the Respondent Nos. 3 and 4. In the present petition, petitioner has challenged the order of termination dated 04. 07. 2007 and consequential order dated 19. 07. 2007 by Respondent No. 3, which is at Annexure-H and Annexure-J. The brief facts of the present petition are as under. According to petitioner, he is possessing educational qualification of B. A. M. S. from Gujarat Ayurvedic University, Jamnagar. He was first in the College in first year, second year and third year B. A. M. S. From 01. 01. 2004 to 31. 12. 2004, for internship, he worked six months at akhandanand Hospital, Ahmedabad, three months at Government Ayurvedic Clinic at village Makwa, District Kheda and three months at Community Health Center at Muli, district Surendranagar.

(2.) ON 08. 01. 2005 to 10. 12. 2005, he joined and worked as Resident Medical officer at Shree Rang Avadhoot Hospital, Nareshwar, Karajan Taluka District Vadodara. On 23. 03. 2006, he joined at Sujivan Clinic, Ayurvedic Hospital run by Dr. Tapan vaidya and he worked there till the date of interview. The aforesaid experience as narrated by the petitioner prior to date of interview.

(3.) ON 01. 07. 2006, Shri Ayurvedic Vikas Mandal, Lodra invited application by giving advertisement in Gujarat Newspaper 'sandash' for the post of Resident Medical officer (Ayurved) and other posts.