RUSTAMKHAN BILALKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned AGPs waive service of notice of Rule on behalf of the respondent State.

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

(3.) By way of this petition under Article 226 of the Constitution of India, the prayers in the petition are that the order dtd. 27/10/2020 passed by the Executive Engineer, Irrigation Division, Bhavnagar, withdrawing the benefits of work-charge establishment be quashed and set aside. A further direction is issued that the respondents be directed to restore the office order dtd. 20/9/2016 qua granting the benefits of work-charge establishment as given to the petitioners pursuant to the directions issued by this Court in the oral order dtd. 9/3/2016 in Special Civil Application Nos.1897 to 1903 of 2016 with Special Civil Application Nos.2107 to 2114 of 2016.