JAYDIP BABULAL CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned Advocate, Mr.Yogesh Thakkar, appearing on behalf of petitioners and learned AGP, Mr.Dabhi, appearing on behalf of respondent.

(2.) In both the matters, rule has been issued by this Court on 2.8.2006, made it returnable on 30.8.2006.

(3.) Brief facts of the present petition being SCA No.16042/2006 are that petitioner was appointed as Safai Kamdar by order dated 21.10.1993 passed by respondent with fixed pay of Rs.300/- per month for working three hours everyday. According to petitioner, he was working with diligence and honesty at Choki No.3, 4, 6 and 7 and as the person working at Choki No.1, 2, 5 and 8 passed away, the petitioner was entrusted with additional work by way of order of appointment for additional three hours and additional Rs.300/- per month paid to the petitioner by the respondent. On 16.5.2006, the service of petitioner has been terminated as a part time employee by respondent without giving any opportunity to the petitioner which order is under challenge.