STATE OF GUJARAT Vs. R R LALAJI

JUDGEMENT

(1.) This Revision Application arises from the order dated 24-7-1997 of 6th Extra Assistant Judge, Vadodara in Miscellaneous Civil Application No. 253 of 1997 under which it granted ex-parte interim injunction directing the respondent-petitioners to maintain status quo in relation to the post in dispute till further orders. The facts of the case are as follows ;- The plaintiff-respondent filed a suit for declaration and permanent injunction in the Court of Civil Judge (S.D.), Vadodara on 10-2-1997. In the suit he has prayed for the following reliefs :-

(2.) . While he was working on the post of Accountant in the Forest Department, the department has given him purely ad hoc and temporary appointment on the post of Legal- Superintendent for a fixed term of 11 months or till the candidate selected by G.P.S.C. is made available whichever is earlier. This appointment was given to the plaintiff-respondent vide order dated 22-3-1991 which post he joined on 3/03/1991. It is not in dispute that the post of Legal Superintendent in the Forest Department is a post within the purview of the G.P.S.C. As this appointment was purely an ad hoc and fixed term appointment the plaintiff-respondent before the expiry of the terms of 11 months filed S.C.A. No. 495 of 1992 before this Court for the relief as prayed for :-

(3.) . The Special Civil Application of the petitioner was came to be decided by this Court (Coram : S. K. Keshote, J.) on 17-11-1997. The petition filed by the plaintiff-respondent was dismissed and the interim relief granted by this Court was ordered to be vacated.