SHOBHNABEN MANILAL Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) Rule. With the consent of the parties, the matter is taken up for final hearing today.

(2.) Draft Amendment dated 9th May, 2001, Further Draft Amendment dated 16th May, 2001 and Draft Amendment dated 26th July, 2001 are granted.

(3.) The present Special Civil Application is filed by four petitioners. The case of the petitioners is that the petitioners were serving as daily wager Staff Nurse under respondent no.2 in Shardaben Manilal General Hospital and that they have completed 5 years and 900 days service and therefore, as per the policy decision of the respondent-Corporation, they are eligible and entitled for the regularisation order.