THAKOR BALAJI PRABHATJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These two petitions are filed by the same petitioners for the same purpose. The object of the petitions is to consider the petitioners to be employees daily wagers of the Government under respondent No.2 and therefore, to regularize their services by giving them benefit of Government resolution dtd. 17/10/1988 (Dolat Parmar resolution).

(2.) The first petition was filed with prayer as under:-

(3.) Learned Advocate for the petitioners submitted that daily wagers and other employees under the Government department, who have been in service for long time, have been given the benefit of Government resolution dtd. 17/10/1988 and as the petitioners are in service since 2001, the petitioners are also entitled to such benefit.