DISTRICT RURAL DEVELOPMENT AGENCY Vs. RAJUBHAI ABHESING BHALIYA

JUDGEMENT

(1.) Heard learned advocate Mr.Munshaw for the appellants, learned advocate Mr.Dipak Dave for the respondent No.1 and learned Assistant Government Pleader Mr.Krutik Parikh for the respondent State.

(2.) This Letters Patent Appeal is directed against judgment and order dtd. 7/7/2022 of learned single Judge whereby learned single Judge allowed the petition of respondent No.1- original petitioner, directing the respondents to consider the case of the petitioner and extend the benefits of Resolution dtd. 17/10/1988 on the basis of number of years of service rendered by the petitioner.

(3.) The case of the petitioner in the petition was inter alia that he was appointed as water-bearer on 10/6/1997. According to the petitioner he was required to do the clerical work but was paid meagre amount of Rs.300.00 per month which subsequently increased to Rs.1350.00 per month. His case was specific that he was required to do work for whole day. According to the petitioner he served under respondent authority right from 1997, rendering 19 years of continuous service.