LAWS(GJH)-2008-12-263

NITINSINH PARBATSINH RAOL Vs. STATE OF GUJARAT

Decided On December 11, 2008
Nitinsinh Parbatsinh Raol Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THE appellant, a peon -cum -driver, appointed under the Mamlatdar, Mansa has preferred the present appeal under Clause 15 of the Letters Patent against the judgment and order dated 4th December, 2007 passed by the learned Single Judge in above Special Civil Application No.13391 of 2007.

(3.) IN the year 1998, on creation of a post of Mamlatdar, Mansa, District: Gandhinagar, a post of peon -cum -driver was sanctioned. However, as no appointment of peon -cum -driver was made, the Mamlatdar proposed to appoint the appellant as peon -cum -driver on temporary basis. Pursuant to the said proposal, by order dated 12th October, 1998, made by the District Collector, Gandhinagar, the appellant was appointed as peon -cum -driver on the terms and conditions contained in the order. The said appointment was made temporarily, by stop gap arrangement, on daily wages. The employment was terminable without notice. Apprehending termination of his service, the appellant approached this Court in Special Civil Application No.2794 of 2000.