DESAI VIKARAMBHAI SHAHARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners expect the benefit under the Government Resolution dated 17.10.1988 produced at Annexure "A" which fixes the pay and other benefits for semi -skilled workmen on the criteria specified therein.

(2.) RELIANCE is placed upon the decision of this Court in Special Civil Application No. 515 of 2012 decided on 06.01.2014 in Gujarat Forest Produce Gatherers and Forest Workers Union and others vs. State of Gujarat and others whereby this Court after referring to the decision in State of Gujarat and others Vs. PWD Employees Union and others [ : 2013(8) Scale 579] more particularly para 26 directed the respondent -State to consider the case of the similarly situated persons. The observations/directions contained in para No. 21 to 26 of the said decision are reproduced as under: