PRAKASHBHAI MANIBHAI VALAND Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Special Civil Application is filed praying for the following reliefs :-

(2.) The factual matrix in the present case is as follows :-

(3.) It is submitted by learned advocate Mr. Mukesh Rathod appearing on behalf of the petitioner that the petitioner has completed more than eight years of service, but he has not been extended the benefits under Government Resolutions dtd. 17/10/1988 and 15/9/2014. He submits that the petitioner is yet being paid the daily wage as per the minimum wages and he has not been given the full salary along with the other benefits as available to him under Government Resolutions dtd. 17/10/1988 and 15/9/2014. He submits that the petitioner has all throughout worked for 240 days in each year and therefore, in terms of Government Resolution dtd. 17/10/1988 and 15/9/2014, he has to be given the benefits upon completion of 5/10/15-20 years etc. He, therefore, submits that the respondents be directed to consider the case of the petitioner for grant of benefits under Government Resolutions dtd. 17/10/1988 and 15/9/2014.