DAHYABHAI KACHRABHAI BHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition under Article 226 of the Constitution of India, the petitioner interalia has prayed as under :

(2.) AS per the facts emerging from the record of the case, the petitioner was appointed on a temporary basis vide order dated 18.6.1991 as part time Sweeper on fixed pay of Rs.300/- p.m.. It also bornes out from the record that vide order dated 5.9.1991 the respondent authorities amended the earlier order specifying Rs.400/- p.m. in salary instead of Rs.300/- p.m.

(3.) HEARD Mr. B.S.Brahmbhatt for the petitioner and Ms. Moxa Thakkar, learned Assistant Government Pleader for the respondent.