HITESH N VYAS Vs. GUJARAT ELECTRICITY BOARD

JUDGEMENT

(1.) In this group of three petitions, under Art. 226 of the Constitution of India, common questions have been raised against common respondent Gujarat Electricity Board ("GEB"). Therefore, they are being disposed of by this common judgment.

(2.) The main challenge in focus is against the circular of the Board dated 17-6- 1996 whereby zonewise common seniority list is devised and evolved which hitherto used to be circlewise.

(3.) The petitioner in Special Civil Application No. 6715 of 1996 claims to be entitled to be regularised as he has been in employment with the Board since November 1989. According to his case, he was relieved from service after his completing 3 years of apprenticeship course. He had also worked as temporary employee for a period of one or two months as a daily wager. It is also the case of the petitioner that his service is wrongly terminated and he is entitled to be reinstated and regularised. It appears from the record that the petitioner was working as lineman and apprentice and he was appointed for a period of three years. On completion of three years' apprenticeship, he was relieved from work by the order dated 16-9- 1992.