MANUBHAI RAMJIBHAI SOLANKI Vs. PRESIDENT, DHARI GRAM PANCHAYAT

JUDGEMENT

(1.) Leave to amend, the prayer clause in the memo of the petition.

(2.) RULE. Learned advocates appear and waive service of notice of Rule on behalf of the respective respondents.

(3.) The petitioners, by way of the present writ petition, are praying for the retirement benefits from the respondent Panchayat as well as the State authorities. During the pendency of the writ petition, the petitioner No.2 has passed away and he is being represented by his legal heirs. Both the petitioners were working as Safai Kamdars and have rendered almost 35 years of service. The petitioner No.1 joined as a Daily Wager on 4/3/1980, whereas the deceased original petitioner No.2 joined the service on 4/4/1979. Since they were not regularized in service, the petitioners filed Special Civil Application No.19318 of 2016.