PWD EMPLOYEES UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr.Bhargav Pandya, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) BY preferring this petition under Article -226 of the Constitution of India, the petitioners have, inter alia, prayed to be granted them the benefits flowing from the Government Resolution dated 17.10.1988.

(3.) PETITIONER No.1 is a Union and petitioners Nos.2 to 6 are members of petitioner No.1 -Union. Petitioners Nos.2 to 6 are daily -wage workers working in the Forest Department of the State of Gujarat since the past several years. The individual details of the services rendered by petitioners Nos.2 to 6 are given in the document at Annexure -A, at running page -30, to the petition. They have put in more than five years of service in the Forest Department as daily -wagers and have rendered continuous and uninterrupted service.