NAGJIBHAI JERAMBHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed seeking benefits of Government Resolution dtd. 17/10/1988, by which the petitioner is required to be treated as permanent and to be eligible for benefit of regular pay scale and other consequential benefits flowing from the Government Resolutions dtd. 17/10/1988 and 6/4/2016.

(2.) It is case of the petitioner that he was working as daily wager in the Forest Department of the State Government. He is continuously working from the year 2012, despite that he has not been granted benefits under Government Resolution dtd. 17/10/1988. Though, he was working on regular basis, his service has been terminated. The said order of termination was challenged by the petitioner before Labour Court, Amreli, where, Labour Court, Amreli under order dtd. 28/5/2014, partly allowed the Reference L.C.A. No. 15 of 2012, and directed the respondents to reinstate the applicant with 20% back wages, against the order dtd. 28/5/2014 of Labour Court, Amreli, the Writ Petition was filed being Special Civil Application No.15350 of 2014, and the same has been dismissed conforming the order of Labour Court, Amreli. Despite, that no benefits under Government Resolution dtd. 17/10/1988, has been granted to the petitioner. Aggrieved by which, present petition is filed.

(3.) Heard learned advocate Mr. Jignesh Hajare for the petitioner and learned Assistant Government Pleader Ms. Nirali Sarda for the respondent - State.