NAGJIBHAI MATHURBHAI GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is a case of exploitation by the State which is claiming to be the ideal employer, depriving the legitimate rights of the petitioners which they are entitled under the statutory provisions. The petitioners have prayed for a direction of this Court directing the respondents to pay remuneration to the petitioners for the services rendered and being rendered by them on public holidays and general holidays including Saturdays and Sundays.

(2.) The petitioners are employees of Police Department. According to them, they are working as sweepers in the Department for the last several years. The petitioners are required to attend to their normal duties not only on working days, but also on Saturdays, Sundays and every public holiday including 15th August and 26th January. The grievance of the petitioners is that they are not being paid for their services rendered on these holidays.

(3.) Heard the learned counsel for the respective parties.