LAXMANBHAI DHULABHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for quashing and setting aside the impugned orders passed by respondent No.2 dated 20.02.2006, 27.08.2009 and has also further prayed to direct respondent No.2 to grant approval to the petitioner's appointment as Vidhya Sahayak w.e.f. 05.09.2005 with all consequential benefits.

(2.) The facts of the case as stated in the petition are that : -

(3.) The petitioner was working as Rasoda Nokar (Kitchen Servant) in respondent No.5 Ashram Shala run by respondent No.4 Trust. Respondent No.4 issued an advertisement on 27.05.2004 inviting applications from eligible candidates for the appointment to the post of Rasoda Nokar. The petitioner, after undergoing regular recruitment process was appointed as such vide order dated 01.07.2004. The same was also approved by respondent No.2 by the order dated 22.7.2004.