DINESH THAKUR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is being represented by the party in person. The same has been filed seeking quashing and setting aside the order dated 28.02.2017, terminating the present petitioner from the services.

(2.) Brief facts of the present petition are as under:-

(3.) The petitioner has submitted that the respondent-State has without communicating him has applied the amended Rules issued subsequently by the Gujarat Medical Education and Research Society, Gandhinagar, (For short GMERS) in his case and has terminated his service on the ground of non fulfillment of age criteria. He has pointed out that he was appointed on 01.09.2011 to the post of Associate Professor on contractual basis for 11 months. It is further submitted that pursuant to the communication dated 07.04.2014, issued by the Chief Executive Officer, GMERS all the Associate Professor similarly situated to him, were continued for a longer period. Accordingly, vide order dated 08.03.2013, the petitioner was continued on long term basis. By the order dated 29.06.2012, he was placed in the pay- scale of Rs.37400-67000/-. Subsequently, the Dean of Gujarat Medical College, Sola, where the petitioner was serving has also recommended his case for regularization along with three other persons. The petitioner has submitted that in the said order the name of one Dr. Himanshu Joshi figures at Sr. No. 3, and who was also appointed with him is continued on the post.