PRIYAVADANBHAI BALASHANKERBHAI PATHAK Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) In the present writ petition, the petitioner has prayed for the following relief:

(2.) Though the prayer is incorporated in such a manner, which gives an impression that the petitioner is getting revised pension, the same is misleading since the petitioner is not conferred any pension.

(3.) It is the case of the petitioner that he was appointed as a Rig Driller Worker in the respondent department on 22.05.1973 on temporary basis and he was confirmed vide order dated 04.02.1980. Thereafter, the petitioner was terminated vide order dated 19.01.1985. The petitioner along with other employees challenged the aforesaid action by filing writ petition being Special Civil Application Nos.6567 of 1984 and 1549 of 1986 before this Court. By the judgment and order dated 25.04.1997, the writ petitions were dismissed.