VADHERA PRAVIN MANJI Vs. ADMINISTRATOR KALAVAD MUNICIPALITY

JUDGEMENT

(1.) THE petitioners ten in number were working as Rojamdar and discharging duties of collecting octroi with the respondent municipality. Since, they apprehended termination of their service, they preferred present petition.

(2.) THE apprehension was based on the fact that the Nagarpalika, according to their information, had decided to assign the work of collecting octroi on contract basis. The petitioners have alleged in the petition that Administrator of the municipality had orally informed them that they will be terminated w. e. f midnight of 15th January 1995 if any stay order from the High Court was not granted in their favour. On such allegations the petitioners preferred the captioned petition.

(3.) THE petitioners have interalia, prayed that the decision of the respondent municipality to terminate the service of the petitioners procedure of law may be set aside and the respondent municipality be directed to allow the petitioners to work on their respective posts.