HIMANSHU VINODBHAI GANDHIYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for direction to the respondents to grant the minimum pay scale of class IV employees of their respective cadre to the petitioners from retrospective date with 12% interest and has further prayed for declaring that the decision of the respondent no. 2 to replace the petitioners by outsourcing contract basic employee as unfair. The petitioners have further challenged the termination of the petitioners from the services from 4/5/2018 and has also prayed for directing the respondents to grant the benefits of resolution dtd. 17/10/1988 to the petitioners.

(2.) Heard learned advocate Mr. P. H. Pathak for the petitioners and learned AGP Mr. Kurven Desai for the respondent - State.

(3.) It is the case of the petitioners that the petitioner no. 1 joined the services as Class IV employee from 7/7/2010 and petitioner no. 2 joined the services as Computer Operator from 1/8/2013 and both are continuously working on a post which was of permanent nature.