MAHOTJI SHANAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ-petition has been filed seeking a direction on the respondent authorities to grant the continuity of service so that they can be granted the benefits arising out of Government Resolution dtd. 17/10/1988.

(2.) The prayer of the petitioners is to consider their initial date of appointment for the purpose of granting the benefits of the Government Resolution dtd. 17/10/1988.

(3.) The petitioners, who are working as Daily Wagers, were terminated from the services on 15/9/1989, which was the subject matter of challenge before the Labour Court in Reference (LCA) No.1161 of 1990. The Labour Court passed an award directing the respondent authorities to reinstate them with continuity of service with 25% backwages vide award dtd. 31/12/2005.