RAJESHKUMAR B PANARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the petitioner.

(2.) On 20/02/1987, the Executive Engineer, Sabarmati, issued an advertisement for Apprenticeship Linemen. As per this advertisement, 136 candidates were to be selected and taken as Apprentices in the trade of Lineman. In response to this advertisement, 2164 applications were received. The petitioner also applied. He was called for the selection. He was selected and he was taken as Apprentices in the Board under the order dated 23/03/1987. In pursuance to that order, he joined his duties as Apprenticeship Trainee in the trade concerned on 29/03/1987. Under the order dated 29/05/1987, annexure `D' on the record of this special civil application, the petitioner was discontinued as Apprenticeship trainee.

(3.) Learned counsel for the petitioner contended that this amounts to termination of his service or Apprenticeship contract, which is civil consequence and it could have been done only where there exists some strong grounds as well as after giving notice and opportunity of hearing to the petitioner. In this case, neither the notice has been given nor opportunity of hearing has been given to the petitioner and this apprenticeship contract has been brought to an end, which is void-ab-initio.