RANJITSINH RAYSINH PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the petitioners.

(2.) The prayer in the petition is to consider the services of the petitioners from the date of their initial appointment and grant gratuity and pension accordingly as per the order passed by this court in Special Civil Application No. 8281 of 2014 dtd. 14/7/2015.

(3.) It is the case of the petitioners that they were working as daily wagers with the respondent for more than 25 years and a copy of statement showing their date of appointment, date of retirement etc is annexed to the petition.