JITUBHAI SUMANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of rule on behalf of the respondent - State. With consent of the learned advocates appearing for the respective parties, the matters are taken up for final hearing today.

(2.) Learned counsels appearing for the respective parties relies on an order passed by this Court in Special Civil Application No. 9089 of 2022 and allied matters dtd. 6/5/2022. The order reads as under:

(3.) Accordingly, the respondents are directed to consider the case of the petitioners for their entitlement to regular payscale on the post of Multi-purpose Health Worker (Male) from their original date of appointment as ad-hoc employees and consequential benefits which have been paid to the similarly situated employees namely petitioners of Special Civil Application No. 12537 of 2011 and 2207 of 2014. The petitioners shall be granted such benefits as referred to herein above within a period of twelve weeks from the date of receipt of the writ of the order of this Court. Petition is allowed accordingly. Rule is made absolute. Direct service is permitted.