MUJAHID MUNNAVARHUSAIN BUKHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking directions to the respondents, to grant benefit of temporary establishment from the date of completion of 20 years of service as Work Charge Employee.

(2.) Heard learned advocate Mr. Dharmesh Devnani for the petitioners.

(3.) On the other hand, learned Assistant Government Pleader Mr. Sahil Trivedi could not controvert the preposition laid down by this Court in Letters Patent Appeal No. 380 of 2016.