JETHABHAI RANABHAI SOLANKI Vs. STATE GOVERNMENT OF GUJARAT

JUDGEMENT

(1.) The question, which requires determination and adjudication of Art. 226 of the Constitution of India, is as to whether, the petitioners are entitled to the pensionary benefits or not ?

(2.) Petitioner is the President of Moj Irrigation Division Employees' Association, which is a recognised Union under the Trade Unions Act, and the present petitioner, in spite of his capacity as President and for and on behalf of the employees and pensioners, mentioned in the tabular form, in para - 2 of the petition (who will be hereinafter referred to as petitioner Nos. 1 to 5 for the sake of convenience).

(3.) Petitioners were employees of the respondent No.1, Gujarat State and they were working in the Moj Irrigation Project and were posted, at Upleta Office, it was under the jurisdiction of Deputy Engineer, Irrigation, Sub-Division, Dhoraji, Dist. Rajkot.