BHAGAVANJI BHULAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) In the present writ petition, the petitioner has prayed for the directions to give him benefits as per the decision of this Court vide order dated 18.03.2011 passed by the Division Bench in Letters Patent Appeal No.958 of 2001 and other cognate appeals.

(3.) Learned advocate Ms.Vidhi Bhatt has submitted that the daily- wage employees working in various Government offices /departments are to be extended all the benefits that are admissible to permanent or regular employees in the establishments of the State. The said benefits include :