PARESHKUMAR LABHASHANKER TRIVEDI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Sadhana Sagar, learned advocate for petitioner and Mr. Munshaw, learned advocate for respondent nos. 2 to 4 and Mr. Amit Barot, learned AGP for the State.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) So far as factual background is concerned, it has emerged from the record and submission by learned advocate for petitioner that the petitioner came to be appointed as part time Peon vide order dated 9.7.1990 at Ayurvedic Dispensary, Pipalava, Taluka: Lathi, District: Amreli. 3. 1 According to the petitioner, he was working as part time peon and he performed his duties regularly, continuously and diligently since July 1990. He claimed that he was required to work 4 hours per day and was paid wage at Rs. 75/- per hour. The petitioner also claimed that in 1998 a Resolution was passed whereupon the petitioner was paid salary at the rate of Rs. 225/- per hour and he was paid Rs. 900/- for 4 hours. 3. 2 It appears that after about 5 years somewhere in May, 2004 the petitioner submitted representation for regularisation in service as Class-IV employee and for benefits of permanent employee but said request was accepted. 3. 3 The petitioner has alleged that his service came to be terminated vide order dated 31.5.2004. 3. 4 In this background, the petitioner filed present petition and challenged the order dated 31.5.2004.