PWD EMPLOYEES'S UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Hardik Soni, 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, inter alia, pray that petitioners Nos. 2 and 3 may be conferred the benefits flowing from the Government Resolution dated 17.10.1988, issued by the Road and Building Department, Government of Gujarat.

(3.) MS . Vidhi J. Bhatt, 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 petitioners Nos. 2 and 3, 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.