STATE OF GUJARAT Vs. YOGESH NARENDRABHAI PARIKH

JUDGEMENT

(1.) Heard learned Government Pleader Ms.Manisha Lavkumar assisted by learned Assistant Government Pleader Mr.Manan Mehta for the applicants - State and its authorities and learned advocate Mr.Bhavyesh Mankad for the opponent - original petitioner.

(2.) By filing this application, the applicants have prayed to vacate the ad-interim relief granted by order dated 16th July, 2018 in the main petition. The following ex parte order was passed after hearing the learned advocate for the petitioner on 16th July, 2018 while issuing notice.

(3.) Looking at the outset the challnege in the main petition, the petitioner has called in question three decisions. The first is reflected in Resolution dated 06th June, 2018 of the Health and Family Welfare Department of the State Government whereby the services of the petitioner as ad hoc Professor were terminated. The other order challenged is dated 22nd June, 2018 passed by the Dean, Medical College, Rajkot, consequential in nature whereby it was provided that services of the petitioner as ad hoc Professor was dispensed with. In that order it was mentioned that the appointment of the petitioner as Professor was purely ad hoc in terms of condition No.6 in the appointment order. It was stated that the petitioner who was sent to participate as an expert in the learning visit to Telangana, had come back and the petitioner who was ad hoc on the post of Professor, his services were put to an end as far as the post of ad hoc Professor.