BAHADUR HOSHI KOTWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Shalin Mehta assisted by learned advocate Mr.Hemang Shah for the petitioner and learned Assistant Government Pleader Mr.K.M. Antani for the respondents.

(2.) By filing the present petition under Article 226 of the Constitution, the petitioner has prayed to th set aside order dated 06 May, 2017, passed by the Joint Director of Commissionerate of Technical Education. The decision conveyed by the said order is that since the petitioner - as Assistant Lecturer Class-III - was appointed onad-hoc basis and since his services were not regularized, the petitioner was not eligible to get pension and was not entitled to receive any retirement benefits.

(3.) The petitioner came to be appointed as an Assistant Lecturer in Computer Engineering Class-III on 09th May, 1993 in the pay-scale of Rs.450-1040 under respondent No.3 Government Polytechnic for Girls. The Principal of respondent No.3 addressed a letter dated 01st September, 1987 to the Commissionerate of Technical Education to appoint the petitioner on long term basis since the petitioner had been working since four years. It appears that the petitioner requested the authorities for upgradation to his post as Lecturer and further requested also for regularization of his service. The petitioner has given the details of correspondence that ensued between him and the authorities.