BABIBEN ARJANBHAI LUDARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Krunal Pandya on behalf of the petitioner and learned Assistant Government Pleader Mr. Sahil Trivedi on behalf of the respondent - State.

(2.) By way of this petition, the petitioner has inter alia prayed for grant of benefits as would be available to the petitioner under Government Resolution dtd. 17/10/1988 and subsequent Government Resolutions of the Forest Department.

(3.) Considering the submissions made by learned Advocates for the respective parties, it would appear that while the petitioner has been working for a number of years with the respondents, the respondents, during her course of service, have her status changed from daily rated employee to piece rated employee. It would also appear in this regard that the said status is being questioned by the petitioner by submitting that the petitioner was never informed about her change in status and whereas it is also submitted that had the respondents considered the case of the petitioner for grant of benefits under Government Resolution dtd. 17/10/1988, then the petitioner having completed more than 10 years, would have been entitled to the protection under the Service Rules which would have resulted in the respondents not being able to change her status.