DEVSHI KARSAN SINGHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS common question of law and facts arise in these group of petitions, they are disposed of by this common judgment and order.

(2.) IN all these petitions, the respective petitioners, who are serving/working as daily wagers under the Forest Department of the State of Gujarat has prayed for an appropriate writ, order or direction directing the respondents to regularize their services and grant permanancy on the post of Plantation, Watchman/Labourer and to grant the benefit, which may be available to the permanent employees on the post of Plantation, Watchman/Labourer, as the case may be.

(3.) IT is reported that in the case of the respective petitioners also the concerned Department have already sent a proposal to grant the benefits of the scheme as contained in the Government Resolution dated 17/10/1988 and whatever the benefits, which may be available to the respective petitioner, considering the decision of the Hon'ble Supreme Court in the case of PWD Employees Union and Ors (Supra), shall be conferred and the benefit of the same shall be given to the respective petitioners within a period of three months from today.