SAGARBHAI GOVABHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners have prayed in this petition filed under Article 226 of the Constitution of India to give them benefits of the Government Resolution dated 17.10.1988 annexed as Annexure-A.

(2.) THE case of the petitioners is that they have been working as daily wagers since March and July 1994 with the respondents and they are entitled to various benefits as provided in the Government Resolution dated 17.10.1988 and further provided in the Notification of the State Government dated 7.12.1989 which was issued in furtherance of the Government Resolution dated 17.10.1988.

(3.) I have heard learned advocates for the parties.