VIKRAMSINH SOMAJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. A.S. Asthavadi on behalf of the Petitioners and learned Assistant Government Pleader Mr. Trivedi on behalf of the Respondent-State.

(2.) By way of these Petitions, the Petitioners have 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, while it would appear that the Petitioners have been working for a number of years with the Respondents, in some of the cases it would also appear that the Petitioners during their course of service, have their states changed from daily rated Employees to piece rated Employees. It would also appear in this regard that the said status is being questioned by the Petitioners by submitting that the Petitioners were never informed about their change in status and whereas it is also submitted that had the Respondents considered the case of the Petitioners for grant of benefits under Government Resolution dtd. 17/10/1988, then the Petitioners 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 their status.