NAINABEN MADANSINH SHAPA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) FEELING aggrieved by the order dated 26th November, 2008 made by the learned Single Judge in above Special Civil Application No.13998 of 2008, the writ petitioners have preferred the present appeal under Clause 15 of the Letters Patent. The appellants are the employees of one Gujarat Kelavani Trust [hereinafter referred to as "the Trust"] and are serving as Peons and Supervisors in Anganwadi Centers in Sankheda Division.

(3.) IN the year 1991, the management of the Anganwadi Centers in Sankheda Division was entrusted to the Trust. For breach of the terms and conditions of the concerned agreement, by resolution dated 7th November, 2008, passed by the State Government, the management of the aforesaid Anganwadi Centers has been taken over by the State Government. On 19th November, 2008, the concerned officer instructed the said Trust to hand over charge of the Anganwadi Centers.