AMARSHIBHAI HAMIRBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advicate Mr.Vinod M. Gamara for the petitioner and learned Assistant Government Pleader Mr.Manan Mehta for the respondent authorities.

(2.) The petitioner has prayed for direction against the respondents to continue him on the post holding under the Mahatma Gandhi Rural Employment Guarantee Scheme, 2005 (MGNREGA Scheme). The petitioner seeks relief on the same lines as per the directions issued by this Court in Prajapati Hitesh Mohanlal and others vs. State of Gujarat and others, being Special Civil Application No.13621 of 2014 and allied matters, decided on 01.07.2016.

(3.) The petitioner was appointed pursuant to the advertisement issued by the respondents for carrying on the different posts under the MGNREGA Scheme. The petitioner initially came to be appointed as Data Entry Operator subsequently as M.S. Coordinator in Kutch district. His initial appointment in the year 2010 was for temporary period of 11 months which, however, came to be extended from time to time.