BARIA MANGALBHAI KHUMABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Grievance, which is voiced in the present special civil application, is that though petitioners are working as daily wagers since 1975-87 and similarly situated employees like the petitioners are already conferred status of work charge employees, such status of work charged employee is not conferred upon the petitioners. It is submitted that petitioners have already made a representation. However, a detailed representation shall be submitted by the respective petitioners within a period of 3 (three) weeks from today and it is requested to issue appropriate suitable direction to the respondents to consider the same and take an appropriate decision in accordance with law and on merits within some stipulated time.

(2.) In view of the above, it is directed that as and when such representation is made, the same shall be considered by the appropriate authority in accordance with law and on merits within a period of 2 (two) months from the date of receipt of such representation, for which, this Court has not expressed any opinion on merits.

(3.) If ultimately, it is found that the respective petitioners are entitled to status of work charged employees and other benefits, respondents are directed to grant the same immediately.