MANAGING DIRECTOR Vs. NARVATBHAI RAMABHAI DODIYAR

JUDGEMENT

(1.) Heard learned advocate Mr. D.M.Devnani for the appellant - Corporation and learned advocate Mr. U.T. Mishra for the respondents - original petitioners.

(2.) The present Letters Patent Appeal is directed against the order dtd. 5/12/2019 of learned Single Judge passed in Special Civil Application No.13163 of 2015. In the said petition, the petitioners prayed for grant of benefits flowing from the State Government resolution dtd. 17/10/1988. The petitioners were appointed as daily wagers under the Forest Department and they were transferred to Panam Irrigation Plantation Project.

(3.) Learned Single Judge allowed the petition, relying on the decision dtd. 12/4/2019 of this Court in Special Civil Application No. 12518 of 2008.