STATE OF GUJARAT Vs. AARTI VAJUBHAI THUMMAR

JUDGEMENT

(1.) Heard Ms. Dhwani Tripathi, learned Assistant Government Pleader for the appellant and Mr. Dipak Dave, learned advocate for the respondents- original petitioners.

(2.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the learned Single Judge dtd. 18/2/2020 in Special Civil Application No.9633 of 2017, whereby, the learned Single Judge was pleased to allow the petition and direct the appellant herein to consider the case of the original petitioners for extending the benefits of Government Resolutions dtd. 17/10/1988 and 15/9/2014 as per the law enunciated by the Hon'ble Supreme Court in the case of PWD Employees' Union & Ors. reported in (2013) 12 SCC 417 and PWD and Forest Union & Ors. reported in 2019 (3) scale 462 within a period of eight weeks.

(3.) The respondents- original petitioners approached this Court by way of filing writ petition inter alia praying for following reliefs: