KIRIT LAXMANBHAI RAJPUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Bharat Rao for the petitioner and learned Assistant Government Pleader Ms.Krina Call for the respondent - State.

(2.) By filing the present petition under Article 226 of the Constitution, petitioner has prayed to set aside order dated 18th September, 2017 passed by respondent No.2 - the Dean, Gujarat Medical Education & Research Society, Vadnagar. It is further prayed to reinstate the petitioner in service with full back wages and all consequential benefits.

(3.) The petitioner came to be appointed pursuant to the process of interview held on 19th September, 2016 on the post of Junior Resident in the Gujarat Medication Education & Research Society College, Vadodara (GMERS Medical College) which is run and owned by the Gujarat Medical Education Research Society which in turn 100% owned by Government of Gujarat. Petitioner's appointment was on the post of Junior Resident in Surgery Department of the College for a period of 11 months from 19th September, 2016. The petitioner has stated that he successfully completed the period of 11 months and the contractual period of the petitioner came to be extended with effect from 21st August, 2017.