VAGHELA NATUJI VARVAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. D.M. Devnani, learned Assistant Government Pleader, waives service of notice of Rule on behalf of the respondents in each of the petitions. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petitions are being heard and decided finally. Special Civil Application No. 5040/2014 has been treated as petition filed on behalf of petitioner No. 1 whereas the other petitioners have filed separate one -page petitions.

(2.) BY preferring these petitions under Article 226 of the Constitution of India, the petitioners, inter alia, pray for the issuance of a writ of Mandamus, directing the respondents herein to grant them the benefits of the Government Resolution dated 17.10.1988.

(3.) MR . U.T. Mishra, learned advocate for the petitioners, has submitted that even though the Supreme Court has ruled in favour of similarly situated persons, the State Government has not extended the benefit of the Government Resolution dated 17.10.1988, to the petitioners, so far. It is submitted that the State Government had filed a review petition in the Supreme Court against the judgment in State of Gujarat and others v. PWD Employees' Union (supra). However, the said review application has now been dismissed by an order dated 29.01.2014 passed in Review Petition (C) Nos. 2826 and 2827 of 2013 in Civil Appeal Nos. 5321 -5322 of 2013.