PANCHAL HITESHKUMAR KANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Shalin Mehta with learned advocate Ms.Vidhi Bhatt for the petitioner and learned Assistant Government Pleader Ms.Divyangna Jhala for the respondent-State.

(2.) It is with the prayer seeking to restrain the respondents from terminating the contractual service s of the petitioner till the continuation o f scheme-Mahatma Gandhi National Rural Employment Guarantee Scheme that the present petition is filed . The other relief prayed by the petitioner to base the aforesaid prayer is to apply in his case judgment date d 01.07.2016 passed in Special Civil Application No.13621 of 2014, in particular paragraph 52.1 thereof.

(3.) The petitioner came to be appointed under the Mahatma Gandhi National Rural Employment Guarantee Scheme (MGNREGA) as Technical Assistant with effect from 18.12.2013 in the Dahod District by Director, District Rural Development Agency. The contract was for 11 months or upto 28.02.2017 whichever was earlier. The petitioner's uncontroverted case is that though the contractual period of employment ended on 28.02.2017, the petitioner was continued and was in service when the petition was filed.