RAHIMABEN AADAMBHAI KATIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed challenging inaction on the part of respondent- authorities in not granting benefits to the petitioner flowing from the Government Resolution dtd. 16/7/2019.

(2.) The case of the petitioner is that she was appointed as peon with effect from 5/5/1985 and from then she is working for more than 8 hours a day, despite that she has not been paid wages and benefits in accordance with the Government Resolution dtd. 16/7/2019.

(3.) Heard learned advocate Mr. Krishnan Ghavariya for the petitioner. He submitted that the petitioner for the said benefits has preferred the representation dtd. 6/7/2022 to respondent Nos. 1 and 2. He further submitted that so far as the service rendered by the petitioner is concerned, that has been considered by Industrial Tribunal, Rajkot, in it's order dtd. 14/2/2022 and therefore also petitioner is entitled for benefits under Government Resolution dtd. 16/7/2019.