RAJESHBHAI KHODABHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. MTM Hakim for the appellant and learned Assistant Government Pleader Mr. Manan Mehta for the respondents.

(2.) The present Letters Patent Appeal filed by the appellants-original petitioners is directed against the judgment and order dtd. 14/6/2022 of the learned Single Judge whereby the learned Single Judge dismissed the Special Civil Application filed by the petitioners. 2.1 In the Special Civil Application, the two petitioners prayed to set aside order dtd. 22/12/2014 passed by the Executive Engineer, respondent no.2 herein. It was further prayed to direct the respondent authorities to reckon the earlier services rendered by the petitioners, to further grant on that basis benefit of Government Resolution dtd. 17/10/1988. It was also prayed for against the respondents to prepare the service book and open the General Provident Fund Account of the petitioners.

(3.) Both the petitioners were employed under respondent no.2 Executive Engineer, Irrigation Division as daily wagers. Petitioner no.1 was appointed in January 1992 and worked continuously upto March 1999. As far as petitioner no.2 was concerned, he was initially appointed as daily wager in the year 1984 and worked upto March 1999.