GARANIYA KANJIBHAI BACHUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.Ronak Raval, learned Assistant Government Pleader for respondent Nos.1 and 2 and Mr.K.V. Gadhia, learned advocate for respondent No.3, appear and waive service of notice of rule on behalf of the respective respondents.

(2.) In the present petition, the petitioner's who are working on contractual basis are seeking regularization and also minimum wages.

(3.) The brief facts of the case are as under: