JAYANTIBHAI KHUSALBHAI ROHIT Vs. SUPERINTENDENT- ENGINEER

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) The claim of the petitioners is for being treated as Hangami Tracers from the date of their initial appointments in the Department and their initial appointment in the Department was as Work Charge Tracers.

(3.) Learned advocate for the petitioners submitted that on the representation made by the petitioner for treating this period as Work Charge Tracers prior to their appointments as Hangami Tracers may also be treated as Hangami Tracers so that, the petitioners get the benefits, as is available to the other similarly situated candidates and accordingly, the Department had obliged and considered the appointment of the petitioners as Hangami Tracers from the date of their initial appointment in the Year-1979.