DILIPBHAI GOPALBHAI BAVALIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred present petition under Articles 14, 16 and 226 of the Constitution of India challenging the impugned order dtd. 17/11/2011 as well as recovery notice dtd. 17/11/2011 of the respondents with below mentioned relief/s:-

(2.) The short facts giving rise to present petition are that the petitioner was appointed as a daily wager on the post of Peon from 11/10/1985 and thereafter rendered continuous service as daily wager under the respondents. On 26/9/1990, since the petitioner had completed more than 2 years, the respondents had passed the order to give the benefit of relevant Government Resolution whereby the minimum wages were granted to the petitioner. These benefits were granted by issuing a letter dt.26/6/1990. The respondents had passed the order dt.8/4/1991 to give fix salary of Rs.750.00 alongwith other benefits apart from the fix salary of Rs.750.00.

(3.) Heard Mr. U.T. Mishra, learned Counsel appearing for the petitioner, Ms. Megha Chitlia, learned Assistant Government Pleader appearing for respondent No.1 and Ms. R.V. Acharya, learned Counsel appearing for the respondent Nos. 2 to 4.