SUREKHABEN VIKESHBHAI BHANGI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned counsel for the respective parties waives service of rule on behalf of the respondents.

(2.) Heard Mr.Manish Shah, learned counsel for the petitioners, Mr.Utkarsh Sharma, learned Assistant Government Pleader for the respondent - State and Mr.Manish J Patel, learned advocate for the respondents Nos. 3 to 6.

(3.) The case of the petitioners is that they are working as daily wagers for more than eight hours a day for over a period of more than ten years. That they have made representations to the concerned authorities to extend the benefits of the resolution dtd. 1/5/2007. Post the resolution of 1/5/2007, the State of Gujarat has come out with several other resolutions pursuant to which the petitioners can make a representation for the benefits of granting minimum wages or minimum of pay-scale if it is so open for the respondent authorities to grant such pay- scale in light of the resolutions enacted by the government from time to time. If and when the representation is made by the petitioners, the same shall be considered within a period of six weeks from the time when such representation is made. With the aforesaid observations, the petitions are disposed of. Rule is made absolute to the above extent.