ISHWARBHAI BHIKHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Kurven Desai, learned Assistant Government Pleader waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) By way of this petition, under Article 226 of the Constitution of India, the petitioner has prayed for extension of the benefits of the GR dtd. 4/7/1973, by which Resolution, those who were on the nominal muster roll of the Public Works Department were to be brought on the Work Charge Establishment.