BABULAL JETHALAL PARMAR 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 petitioner. He submitted that all the petitioners are working as Work Charge Employees with the respondent since 1983. All of them have completed 20 years of services and therefore they are entitled for benefit of temporary establishment in view of decision of this Court in Letters Patent Appeal No. 380 of 2016. They have also filed representation dtd. 28/2/2023 (Annexure-F to the petition) to the concern authority seeking the said benefit. Mr. Devnani, further submitted that the petitioners are ready and willing to file fresh representation incorporating their service details, so that an appropriate order can be passed.

(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.