SECRETARY SAFAI KAMDAR SANGH Vs. PALITANA NAGAR PALIKA

JUDGEMENT

(1.) THE present appeal arises against the order dated 1.7.2010 passed by the learned single Judge of this Court in Special Civil Application No.8256 of 2004, whereby the petition has been allowed and the order of the Tribunal directing regularization of the services of the daily wagers and to grant them all consequential benefits has been set aside.

(2.) HEARD Mr.Prajapati, learned Counsel for the appellant and Mr.Gaurang Bhatt, learned Counsel for the respondent Municipality.

(3.) MR.Bhatt, learned Counsel for the Municipality, is not in a position to show any distinguishing circumstances.