MAHENDRAKUMAR CHHAGANLAL PRAJAPATI 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 these petitions 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.) The petitioners are working in the Forest Department of the State of Gujarat since the past several years. They have put in more than ten years of service in the Forest Department as daily -wagers and have rendered continuous and uninterrupted service.