DADUBHAI UNNADBHAI KOHAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. KD Pandya, learned AGP appears for the respondents and waives service of notice of rule on behalf of the respondents. At the request of and with the consent of the parties the petition is taken up for final hearing today.

(2.) MR . Pathak appears for the petitioner. In this petition, the petitioner has challenged a communication / order dated 7.11.2007, which came to be passed after the direction issued by this court by order dated 7.8.2007.

(3.) IT is the case of the petitioner that he has been working under the respondent authority since July 1986 and that he has been engaged by the respondent authority as watchman for protection of plantation. It is also the case of the petitioner that he has been working regularly and continuously since July 1986 and has completed actual work of more than 900 days.