VANKAR DHULABHAI HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have taken out present petitions seeking below mentioned relief/direction:-

(2.) SO far as the facts relevant and involved in present petitions are concerned, the petitioners herein have claimed that they have passed SSC Examination and they have also alleged that they were appointed on sanctioned post of Work Charge Karkoon (Clerk) and they have been serving with the respondent authority since October, 1988.

(3.) IN background of such facts and while relying on the above mentioned decisions passed by the Court, the petitioners have claimed that they have, through their learned advocate, made representation dated 21.2.2012 which has until now remained unattended by the respondent authorities and that therefore, they are constrained to prefer present petitions seeking relief of extension of benefits of Work Assistant.