B R KAZI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. T.R. Mishra, learned counsel for the petitioners and Mr. Randani, learned Assistant Government Pleader for respondent authorities.

(2.) LEARNED counsel for the petitioners, at the outset submitted that the case of the petitioner No. 4, i.e. Kishan J. Parmar is slightly different, since his date of joining in service is subsequent as compared to petitioners no. 1, 2 and 3. Under the circumstances he prays that petitioner No. 4 may be permitted to raise his grievance voiced in this petition separately by filing appropriate petition, so that the facts qua petitioners No. 1, 2 and 3 can be concentred properly. Permission as prayed for, qua petitioner No. 4 is granted. Petition stands disposed of qua petitioner No. 4, with liberty that it would be open to him to raise issue raised in this petition by filing appropriate petition. It is observed that since this petition is pending since year 2000, question of delay, if any raised by the State authorities, in the petition that may be filed by present petitioner No. 4 may be looked at accordingly.

(3.) ON the other hand learned counsel for the respondents authorities Mr. Rindani submitted that the Government Resolutions which are relied on by the petitioners are of Roads & Buildings Department and the petitioners are working in the Animal Husbandry Department under the Agricultural Department of the Government of Gujarat and, therefore, the petitioners cannot claim such benefit.