SURESHBHAI VISABHAI HADIAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners were engaged in Government guest house in different positions as sweeper, helper, etc. on purely temporary and ad-hoc basis. Since substantial time passed, they sought certain permanency in their status. THEir case was that by virtue of resolution dated 4.7.1973, they were entitled to benefits of work charge establishment. In fact, it is their case that all petitioners were granted such benefits sometime in February 2002. Government however, believing that such benefits were granted erroneously since by virtue of subsequent resolution dated 5.1.1990, such resolution was withdrawn unilaterally therefore, Government withdrew the benefits granted to the petitioner which prompted the petitioner to approach this Court by filing the present petition in which on 4.6.2001, learned Single Judge passed following order :

(2.) IN response to the notice issued by this Court, Government has filed reply stating that petitioners are not entitled to benefit of circular dated 4.7.1973 by virtue of subsequent withdrawal of the same. At best, the petitioners could have been covered under Government Resolution dated 17.10.1988 which was already granted to them.

(3.) WITH above two riders, petition is permitted to be withdrawn. Rule is discharged.