SIRAJBHAI ABDULBHAI BHATTI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner under Article 226 of the Constitution of India for the following reliefs.

(2.) The facts of the present petition are that the petitioner was appointed as a daily wage driver on 16/9/2003 at Primary Health Centre, Lambadiya and getting his monthly wages calculated on the basis of daily wage. That by notification dtd. 26/12/2014, the Labour and Employment Department, Government of Gujarat revised the minimum wages payable to the employees working in the Panchayats and from 2015 the respondent - authorities started paying Rs.2500.00 per month to the petitioner. It is the case of the petitioner that besides submitting to the respondent authorities time and again that he may be absorbed in the permanent establishment with regular pay scale and other allowances and benefits that a regular employee gets, he made a representation to the Chief District Health Officer, Sabarkantha District Panchayat. It is also the case of the petitioner that no positive response has been given by the respondent - authorities and thus being aggrieved by inaction in not absorbing the petitioner in permanent establishment, granting the benefits of Government Resolution dtd. 17/10/1988 and granting the minimum wages prevalent in the State, he has preferred the present petition.

(3.) Heard Mr.Shalin Mehta, learned senior counsel with Ms.Aditi Raol, learned counsel appearing for the petitioner, Mr.Jay Trivedi, learned Assistant Government Pleader appearing for respondent No.1 and Mr.Manish Patel, learned counsel appearing for respondents No.2 to 5.