RAMANBHAI MANGALABHAI BARIYA 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 petitioners have prayed the benefit of the Government Resolution dtd. 17/10/1988, which is applicable to the daily wagers of all the departments of the State Government.

(3.) At the outset, learned advocate Mr.Dipak Dave appearing for the petitioners has submitted that the issue is squarely covered by the catena of decision of this Court. He has placed reliance on the judgment dtd. 22/10/2019 passed in Special Civil Application No.14096 of 2018 and allied matters and also the order dtd. 18/6/2018 passed in Letters Patent Appeal No.1268 of 2017 by the Division Bench. He has also placed reliance on the judgment of the Apex Court in the case of The State Of Gujarat vs Pwd And Forest Employees Union , (2013) 12 SCC 147, (2019) 3 SCALE 642.