NADYA KALABHAI DHULABHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) The father of the petitioner was engaged as daily wager laborer under the respondent No. 1.

(2.) The father of the petitioner was given the benefits on completion of 5 years service under the relevant G.R of the State Government dated 17th October 1988.

(3.) The father of the petitioner was placed in the pay scale of Rs 750/- to Rs 940/- and was also given D.A. H.R.A etc. and he was also held eligible to get pension, gratuity and provident fund benefit and also benefits of leave.