JAYANTILAL C LIMBACHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Challenge has been made by petitioner to the order dated 17.7.82, annexure 'C', under which his term of temporary appointment has been extended only upto 20th July 1982. So, his services came to an end on expiry of the said period of extension.

(2.) The petitioner, as it is borne from the order of respondent dated 2.2.82, has been appointed as workcharge Karkoon for a fixed term, i.e. till 31st March 1982.

(3.) The term of temporary appointment of the petitioner has been extended upto 30th June 1982 under the order dated 11.5.82, and which was ultimately extended upto 20th July 1982 under the impugned order. So the total working of the petitioner was for about five months and 14-15 days.