PARMAR BHARATKUMAR M Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these Special Civil Applications, identical issue has been raised and as such, the same are being taken for hearing together and are being disposed of by this common order.

(2.) The petitioners, class IV employees, viz. Peons in the office of the Inspector of Land Records, Dhangadhra District Surendranager, filed these Special Civil Applications and prayer has been made for directions to the respondents to give them appointment permanently and further to direct the respondents not to terminate their services for four months.

(3.) From the facts of this case, it appears that the petitioners are given seasonal appointment and during the monsoon period, their services are terminated for four to five months. So the petitioners are given work only for seven to eight months in a year and for rest of the months, they are denied their salary.