GIRISH M DAS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ -application in the nature of a public interest litigation, the petitioner, a practising advocate of this Court, seeks to espouse the cause of around 900 Female Health Workers in the State of Gujarat working on adhoc basis past number of years.

(2.) THE case made out by the petitioner in this petition is as under :

(3.) THE notification of the State Government also provides that every candidate admitted to the training course of Female Health Workers shall be paid an amount of Rs.125=00 per month as a stipend or at the rate prescribed by the Government from time to time during the period of one and a half years training by the Principal of the concerned Female Health Workers School.