BACHUBHAI RAJABHAI GALIYEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed, with the following prayers :

(2.) Rule. Learned Assistant Government Pleader Mr. Sahil Trivedi waives service of rule on behalf of respondent - State.

(3.) Learned advocate Mr. Dipak Dave for the petitioners submitted that the prayer clause A (ii) i.e., benefits like Public Holidays, Transport Allowance, Medical Allowance, Group Insurance, to be given to the petitioners at par with the permanent employees, is not pressed at this stage. Therefore the prayer clause A(ii), is treated as withdrawn at this stage.