RAVAJI BHAGWANJI THAKOR Vs. EXECUTIVE ENGINEER AND ORS

JUDGEMENT

(1.) THE petitioners were employed as Daily Wagers and subsequently, confirmed on the work charge establishment of Road and Building Department of the State of Gujarat as detailed hereunder: <FRM>JUDGEMENT_215_LAWS(GJH)7_2014.htm</FRM>

(2.) INVOKING the Resolution dated 17.10.1988 (Annexure -B) read with its Clarificatory Note as contained in Resolution dated 30.05.1989 (Annexure -C), an application was made for counting of service of daily wagers from the date of their entry for the purpose of pension. The petitioners ran from pillar to post with Regular Civil Suit No.220 of 1997 in the Court of Civil Judge (Junior Division), Palanpur which came to be dismissed for want of jurisdiction; with a representation in the year 2006 as also with Special Civil Application No.4026 of 2006 for decision on the representation and subsequently, with Miscellaneous Civil Application and the application for contempt of Court, craving for the pension in accordance with the above -mentioned resolutions. The respondents did not reply to the petitioners' representation until they found hanging sword on their head in the nature of contempt of the Court proceedings inasmuch as the directions by this Court in various applications for deciding the representation within the specified period of time fell on the deaf ears of the respondents.

(3.) AS if that was not enough, the representation of the petitioners was dealt with in a most unceremonious and contemptuous manner by feebly attempting to distinguish various aspects including the decision of this Court, pointed out by the petitioners in their representation.