MAHESH RAMJIBHAI PURABIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Petitioners have approached this Court by way of this petition against the order dated 24.4.2007 passed by respondent-authorities vide which their representation for regularization in service to Class-IV post has been declined.

(2.) Initially, petition was filed on behalf of petitioner No.1, Mahesh Ramjibhai Purabia and his wife petitioner No.2, Smt.Ushaben Mahesh Purabia. At the time of arguments, learned counsel for the petitioners has made a statement that in case petition of petitioner No.1, Mahesh Ramjibhai Purabia, is allowed then he will not be pressing the petition on behalf of petitioner No.2, Smt.Ushaben Mahesh Purabia.

(3.) Facts of this petition are that, petitioner No.1 was appointed as 'Part Time Sweeper - Safai Kamdar vide order dated 10.01.1994 passed by Joint Industries Commissioner, Gandhinagar. Initially, he was getting salary of Rs.600/- per month. However, later on, wages were revised to Rs.900/- and were further revised to Rs.1350/- on 1.9.1998. Petitioner No.1 has continuously worked for a period of 9 years.