MEHULBHAI JAYPRAKASH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all these petitions under Article 226 of the Constitution of India, the part-time employees working with the lower judiciary, initially claimed the benefit of regularization, having worked for several years on the establishment of the Courts below.

(2.) This petition is filed by the petitioners who were working as Class-IV part-time sweepers in the various Courts established at Himmatnagar, District: Sabarkantha. It is their prayer that pending the petition, they may not be terminated from their services, that they may be given the benefit of regularization, that the policy of outsourcing be set aside.

(3.) Today, when the matter is taken up for hearing, Ms. Ashlesha Patel learned counsel for the petitioners would submit that she would be satisfied if a direction is given to the respondents to pay the petitioners the minimum of the pay scale as framed by the Government Resolution dtd. 16/7/2019. Pursuant to the decisions of this Court, firstly rendered by the learned Single Judge in Special Civil Application No. 7462 of 2012 and so confirmed by the Division Bench in Letters Patent Appeal No. 1155 of 2019.