BHAILALBHAI MULJIBHAI RATHODIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the facts and circumstances of the case and having regard to the request and consent of parties appearing through their respective learned advocates, the petition was taken up for final consideration.

(2.) By filing this petition under Article 226 of the Constitution, the following prayers are made.

(3.) The fact stated in brief, on the basis of which the prayers are made, are inter alia that the four petitioners herein worked as daily wagers under the office of respondent Road & Building Department of the State Government and retired having put in more than 40 years of service. It is their case that their service was continuous as contemplated in Section 25B of the Industrial Disputes Act. It is not in dispute that the petitioners have been extended the benefits of State Government Resolution dated 17th October, 1988 upon completion of 10 years service.