VIHABHAI SAGRAMBHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is that he is entitled to the benefits of the Government Resolution dtd. 17/10/1988.

(2.) By an order dtd. 20/12/2021, the Court recorded the following submission of learned counsel for the petitioners which read as under:

(3.) By taking one petition being Special Civil Application No.19050 of 2021 for the purposes of factual details that the petitioner has been working as a daily wager, on their termination in the year 1997 they approached the Labour Court, Surendranagar. The Labour Court, Surendranagar, by an award dtd. 14/9/2006 and 15/9/2006 directed that the present petitioners be reinstated in service. Challenge to the award before this Court in petitions failed. The Division Bench of this Court also dismissed the appeals on 7/4/2016. The petitioners have been reinstated pursuant to the award of the Labour Court.