KABINDRA SATYANARAYAN SINGH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Vaibhav Vyas, learned advocate for petitioners of Special Civil Application No. 5289 of 2019 and Mr. Nabil Bloch, learned advocate for the petitioner of Special Civil Application No.19578 of 2021.

(2.) In both these petitions, under Article 226 of the Constitution of India, the petitioners working on a contractual basis as crew members of the boats procured for the purpose of coastal security of Gujarat are claiming the benefits of regularization and praying for consequential benefits including pay-scale and allowances.

(3.) Facts as indicated in Special Civil Application No.5289 of 2019 shall be discussed.