PWD EMPLOYEES UNION Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. D.M. Devnani, 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 have, inter alia, prayed that the benefits flowing from the Government Resolution dated 17.10.1988 be granted to them.

(3.) THE petitioners assert that similarly situated daily -wagers have been granted the benefits of the Government Resolution dated 17.10.1988. In State of Gujarat and others v. PWD Employees Union, reported in : 2013(8) SCALE 579, the Supreme Court has directed that the benefits of Government Resolution dated 17.10.1988 be conferred upon the daily -wagers working in the Forest and Environment Department, who have been working as such for more than five years. It is the case of the petitioners that petitioner No. 2 is squarely covered by the above -mentioned judgment of the Supreme Court, therefore, the prayers made in the petition be granted.