KULSAMBEN JINA SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In the present writ petition, the petitioner has, inter alia, prayed for the following reliefs;

(2.) During the pendency of the writ petition, it is reported by the learned Senior Counsel Mr. Mehta that the petitioner has already retired from the service on 09.05.2017, which is communicated vide communication dated 06.05.2017. The said communication dated 06.05.2017 is ordered to be taken on record.

(3.) It is the case of the petitioner that though she was working as a daily wager since 1989, she has not conferred the benefits of the Government Resolution dated 17.10.1988 as per the law enunciated by the Supreme Court in the case of State of Gujarat & Ors. v. PWD Employees Union & Ors. , 2013 12 SCC 417 and subsequent judgment of the Supreme in the case of State of Gujarat & Ors. v. PWD and Forest Union and Ors,2019 3 scale 462.